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[Cites 0, Cited by 0] [Section 15(26)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(26)(i) in First Statutes of the University of Udaipur

(i)acts and proceedings of the meetings in which that candidate has before the date of the order, participated as a member of the Board, shall not be invalid by reason of that order nor shall such a candidate be responsible to any liability or penalty on the ground of such participation.