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State of Tripura - Section

Section 28 in Tripura Board of Secondary Education Act, 1973

28. Validity of the proceedings of the Board or a Committee or a sub-committee.

- No act or proceeding of the Board or a committee or a sub-committee shall be invalidated merely by reason of the existence of a vacancy or vacancies among its members or any defect or irregularity not affecting the merits of the case.