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 9] [Entire Act] State of Odisha - Subsection Section 9(4) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997 (4)No act or proceeding of the Board of Trustees shall be deemed to be invalid by reason of vacancy or by any defect in the constitution of the Board of Trustees.
