Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] NCT Delhi - Subsection Section 37(4) in The Delhi Technological University Act, 2009 (4)The decision of the Tribunal of Arbitration shall be final and binding on the parties, and no suit shall lie in any Court in respect of any matter decided by the Tribunal.
