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] [Entire Act] State of Bihar - Section Section 51 in The Bihar Intermediate Education Council Act, 1992 51. Act or Proceeding not invalidated by vacancies or defect in the constitution subject to the provisions of the Act. - No act or proceeding of any committee of the Board or the body shall be invalid just because of a vacancy amongst its members.
