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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(6) in Uttar Pradesh State Universities Act, 1973

(6)No act or proceeding of the Committee shall be invalidated merely by reason of the existence of a vacancy or vacancies among its members or by reason of some person having taken part in the proceedings who is subsequently found not to have been entitled to do so.