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 0] [Entire Act] State of Uttar Pradesh - Section Section 26 in Uttar Pradesh Milk Act, 1976 26. Acts not to be invalid. - No act of the Board shall be deemed to be invalid only because of any vacancy in its membership or any defect in its constitution or establishment.
