Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 283] [Entire Act] State of West Bengal - Subsection Section 283(6) in The Asansol Municipal Corporation Act, 1990. (6)No act or proceeding of the Board shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Board.
