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] [Entire Act]

State of Andhra Pradesh - Section

Section 9 in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020

9. Vacancies etc., not to invalidate proceedings of the Commission -

No act or proceedings of the Commission shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Commission.