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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(3) in The Karnataka State Universities Act, 2000

(3)No resolution of any Authority or body of the University shall be deemed invalid on account of any irregularity in the service of notice upon any member:Provided that the proceedings of such authority or body shall not be pre-judicially affected by such irregularity.