Section 45(4) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(4)Every request under sub-section (3) shall be deemed to be a submission to arbitration upon the terms of this section within the meaning of the Arbitration Act, 1940 (No. 10 of 1940) and all the provisions of that Act, with the exception of Section 3 thereof, shall apply accordingly.
