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The South Asian University Act, 2008 27. Procedure of arbitration in disciplinary cases against students.- Any dispute arising out of any disciplinary action taken by the University against a student shall, at the request of such student, be referred to a Tribunal for Arbitration and the provisions of sub-sections (2), (3) and (4) of section 26 shall, as far as may be, apply to the reference made under this section.    |
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