LexSection 26 — Resolution of differences.
The Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry, Act, 2008
If in, or in connection with, the exercise of its powers and discharge of its functions by the Institute under this Act, any dispute arises between the Institute and the Central Government, the decision of the Central Government thereon shall be final.Open in Lexace · Ask the AI about this section