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 8] [Entire Act] Union of India - Subsection Section 8(4) in Central Silk Board Act, 1948. (4)No act or proceeding of the Committee shall become invalid merely by reason of-(i)any vacancy therein, or any defect in the constitution thereof; or(ii)any matter relating to the procedure of the Committee not affecting the merits of a case.
