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State of Uttar Pradesh - Section

Section 32 in Roorkee University Act 1947

32. Validity of the act of the Syndicate or the Senate.

- No act or proceeding of the [Senate, the Syndicate, the Finance Committee or the Academic Council] [Substituted by section 17 of U.P. Act No. 10 of 1998.] shall be invalidated merely by reason of the existence of any vacancy among its members.