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 23] [Entire Act] State of Odisha - Subsection Section 23(3) in Utkal University of Culture Act, 1999 (3)No act or proceeding of any authority, committee or body of the University shall be invalid merely by reason of the existence of a vacancy or vacancies among its members.
