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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(2) in Arunachal Pradesh University Act, 2012

(2)Any dispute arising out of any disciplinary action taken by the University against a student shall, at the request of such students, where referred to a Tribunal or Arbitration under the provisions of sub-section (2) of section 30 shall as for as may apply to reference made under this sub-section.