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] [Section 5] [Entire Act] State of Bihar - Subsection Section 5(3) in The Bodh Gaya Temple Act, 1949 (3)Any Act done by the Committee shall not be questioned on the ground merely of the existence of any vacancy in or any defect in the constitution of the Committee.
