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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2) in Karnataka State Open University Act, 1992

(2)Every such reference shall be deemed to be a submission to arbitration upon the terms of this section within the meaning of the Arbitration Act, 1940 (2 of 1940) and all the provisions of that Act, with the exception of section 2 thereof shall apply accordingly.