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State of Andhra Pradesh - Section

Section 37 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020

37. Act, Statutes or proceeding of any Authority not to be invalidated by reason only of certain defects -

No Act, Statute or proceeding of any Authority shall be deemed to be invalid by reason only, of any defect in the constitution of such Authority or the existence of any vacancy among its members.