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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(1) in A.P.J. Abdul Kalam Technological University Act, 2015

(1)No act or proceedings of any authority or body of the University shall be invalid merely by reason of any defect in the constitution of such authority or body or the existence of any vacancy or by reason of any person whose tenure is questionable, has participated in the proceedings.