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State of Telangana - Section

Section 8 in Telangana Khadi and Village Industries Board Act, 1958

8. Vacancy etc., not to invalidate acts and proceedings of the Board.

- No Act or proceedings of the Board shall be invalid by reason only of the existence of any vacancy amongst its members or any defect in the constitution thereof.[xxx] [Proviso and the Explanation omitted by Act No.30 of 1981.]