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 Madhya Pradesh - Section Section 40 in M.P. Rights of Persons with Disabilities Rules, 2017 40. No proceeding to be invalid due to any defect in constitution of Board. - No proceeding of the Board shall be invalid merely by reason of existence of any vacancy in or any defect in the constitution of the Board.
