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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(2)No act or proceedings of the State Advisory Committee shall be invalid merely for reasons of any vacancy or defect in constitution of the committee.