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State of Jharkhand - Section

Section 29 in Jharkhand Raksha Shakti University Act, 2016

29. Act and proceedings not be invalidated by vacancies.

- No act or proceeding of the Council or any authority of the University or any committee constituted under this Act or by regulations shall be invalided on the ground merely of the existence of any vacancy or defect in the constitution of such Council, authority or committee of the University.