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

State of Uttar Pradesh - Subsection

Section 36(6) in Uttar Pradesh State Universities Act, 1973

(6)No suit or proceedings shall lie in any Court in respect of any matter which is required by sub-section (1) to be referred to the Tribunal of Arbitration :Provided that every decision of the Tribunal referred to in sub-section (3) shall be executable by the lowest Court having territorial jurisdiction, as if it were a decree of that Court.