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State of Madhya Pradesh - Section

Section 46 in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

46. Vacancy etc. not to invalidate proceedings.

- No act of the University or any authority or other body thereof shall be invalid merely by reason of -
(a)any vacancy in, or defect in the constitution of; or
(b)any defect in the election, nomination or appointment of a person acting as a member thereof; or
(c)any irregularity in its procedure not affecting the merits of the case.