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 24] [Entire Act] Union of India - Subsection Section 24(5) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013 (5)No proceeding of a Vigilance Committees shall be invalid merely by reason of any defect in its constitution.
