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State of Jammu-Kashmir - Section

Section 66 in The Constitution of Jammu and Kashmir

66. Power of Houses to act notwithstanding vacancies.

- A House of the Legislature shall have power to act notwithstanding any vacancy in the membership thereof, and any proceedings in the Legislature shall be valid notwithstanding that it is discovered, subsequently that some person who was not entitled so to do sat or voted or otherwise took part in the proceedings.