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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(2) in The Meghalaya Board of School Education Act, 1973

(2)Subject to the provisions contained in sub-section (1) no act or proceedings of the Board shall be in valid merely by reason of the existence of any vacancy among the members of the Board.