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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(1)(b) in The Karnataka Education Act, 1983

(b)where there is no such agreement, the State 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;