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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(3) in Purba Medinipur University Act, 2017

(3)No act or proceedings of the Executive Council or any Body of authority constituted by the Executive Council shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent in the Executive Council or in any Body constituted by the Executive Council as the case may be.