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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(c) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(c)Such Board shall consist of a chairman and one or more members to be appointed by the State Government. Provided that no act done or proceeding taken by a Board under this Act shall be called into question on the grounds merely of the existence of any vacancy in any Board.