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State of Uttar Pradesh - Section

Section 11 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021

11. No act or proceeding of the Parishad or of the Planning and Development Committee shall be invalid merely by reason of the existence of any vacancy in, or any defect in the constitution of the Parishad or the Planning and Development Committee as the case may be.