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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(4) in The Aryabhatta Knowledge University Act, 2008

(4)Every request made by the employee under sub-section (2), shall be deemed to be a submission to arbitration upon the terms of this Section within the meaning of the Arbitration and Conciliation Act, 1996.