Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(4) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963 (4)No act or proceeding of the Board shall be invalid merely on the ground of existence of any vacancy in, or defect in the constitution of the Board.
