Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7) in Brahmaputra Board Act, 1980

(7)No act or proceeding of the Board shall be invalidated merely by reason of -
(a)any vacancy in, or any defect in the constitution of, the Board ; or
(b)any defect in the appointment of a person acting as a member of the Board ; or
(c)any irregularity in the procedure of the Board not affecting the merits of the case.