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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4) in Punjab Food Security Rules, 2016

(4)No Act of proceedings of the State Commission shall be invalid by reason only of the existence of any vacancy among its members or any defect in its constitution thereof. The State Government shall appoint/depute such staff, as may be necessary to assist the State Commission in its work and perform such other functions as are provided under the Act.