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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(6) in The M.P. Vidyut Sudhar Adhiniyam, 2000 (6)No act or proceedings of the Commission shall be invalid by reason only of the existence of any vacancy in the office of the Chairperson or members or any defect in the constitution thereof.
