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State of Gujarat - Section

Section 46 in The Gujarat Secondary and Higher Secondary Education Act, 1972

46. Acts and proceedings not to be invalid by reasons of vacancies or defects in constitution.

- Subject to the provisions contained in this Act no act or proceeding of the Board or of any Committee shall be invalid merely by reason of any vacancy in or any defect in the constitution of, the Board or, as the case may be, the Committee.