Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Gujarat - Section Section 58 in Sardar Patel University Act, 1955 58. Proceedings not invalidated by vacancy. - No act or proceeding of any authority or other body of the University shall be invalidated merely by reason of any vacancy in its membership.
