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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2) in The Integral University Act, 2004

(2)Any dispute arising between the University and any of the employees appointed substantively, shall be referred to the Executive Council of the University who shall decide the dispute after affording an opportunity to the employee within three months from the date of its reference.