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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(2) in Andhra Pradesh Energy University Act, 2017

(2)Any dispute arising out of any disciplinary action taken by the University against a student shall, at the request of such student, be referred to an Arbitration Tribunal and the provisions of sub-sections (2) and (3) of section 31 shall, as far as may be, apply to a reference made under this sub-section.