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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Haryana - Subsection

Section 21B(2) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(2)No act or proceeding of the Board shall be invalid by reason only of the existence of any vacancy among its members or any defect in the appointment of a member thereof.