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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4) in The Jammu and Kashmir Special Tribunal Act, 1988

(4)The tribunal shall have power to act notwithstanding the temporary absence of a member or the existence of a vacancy in the Tribunal and no act or proceeding of the Tribunal shall be invalid or called in question on the ground merely of such temporary absence or of the existence of such vacancy.