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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009

(2)No act or proceedings of the State Advisory Committee shall be invalid merely for reasons of any vacancy in or any defect in constitution of the Committee.