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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5)(vi) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(vi)no act or proceeding of the Admissions Regulating Authority shall be deemed to be invalid by reason merely of any vacancy in, or any defect in the constitution thereof;