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] [Entire Act] Union of India - Section Section 39 in The Tezpur University Act, 1993 39. Proceedings of University authorities or bodies not invalidated by vacancies. No act or proceedings of any authority or other body of the University shall be invatlid merely by reason of the existence of vacancy or vacancies among its members.
