Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Kerala - Subsection Section 10(3) in Kerala Fish Seed Act, 2014 (3)No proceedings of the Regional Fish Seed Centres or any sub-centres thereof shall become invalid merely by reason of the existence of any vacancy therein or any defect in the constitution thereof.
