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State of Assam - Section

Section 14 in The Bodoland Autonomous Council Act, 1993

14. Validation.

- Where the members elected at an election are restrained from functioning on account of the election as a whole being set aside by order of a Court, anything done or any action taken by such members before they are so restrained or before the election is so set aside, as the case may be, shall be deemed to have been validly done or taken.