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]

Union of India - Section

Section 38 in The Central Agricultural University Act, 1992

38. Proceedings of University authorities not invalidated by vacancy.

No act or proceedings of any authority of the University shall be invalid merely by reason of the existence of a vacancy or vacancies among its members.