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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(1) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(1)No act or proceeding of any authority or other body of the University shall be invalid merely by reason of the existence of any vacancy among its members or by reason of such person having taken part in the proceeding who is subsequently found not to have been entitled to do so.