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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(3) in Maharana Partap Horticultural University, Karnal Act, 2015

(3)No act or proceeding of any authority of the University shall be held invalid by reason merely of the existence of any vacancy or defect in the constitution of such authority.