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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa (State) Council for Child Welfare Rules, 1996

(2)No act or proceeding of any of the authorities of the State Council shall be invalid merely by reason of the existence of any vacancies or any defect in the constitution of the said authorities.General Council