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] State of Andhra Pradesh - Section Section 6 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019 6. No Act or proceeding of the Commission shall be deemed to be invalid merely by reason of any vacancy in the constitution of the Commission.
