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 6] [Entire Act] State of West Bengal - Subsection Section 6(8) in The West Bengal Joint Entrance Examinations Board Act, 2014 (8)No action or proceedings of the Board shall be deemed to be invalid by reason of any vacancy in the Board, provided the quorum is formed.
