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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(5) in The Bankura University Act, 2013

(5)Every request under sub-section (1) shall be deemed to be a submission to arbitration upon the terms of this section, within the meaning of the Arbitration and Conciliation Act, 1996 and all the provisions of that Act with the exception of section 2 thereof shall apply accordingly.