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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Telangana - Subsection

Section 68(1)(b) in Telangana Education Act, 1982

(b)Where there is no such agreement, the Government shall appoint as arbitrator a person who is holding or has held a judicial office, not below the rank of a district judge, for determining the amount;