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 40] [Entire Act] State of Karnataka - Subsection Section 40(3) in THE ATRIA UNIVERSITY ACT, 2020 (3)Any dispute arising out of the contract between the University and anemployee shall, be resolved in the manner provided for in the written contract and inaccordance with the Statues.
