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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(5) in Sanskrit College and University, West Bengal Act, 2015

(5)Every request under sub-section (1) 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 (10 of 1996), and all the provisions of that Act with the exception of section 2 thereof shall apply accordingly.