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State of Andhra Pradesh - Section

Section 28 in Andhra Pradesh Agricultural University Act, 1963

28. Act or proceeding of an Authority not to be invalidated by reason only of certain defects.

- No act or proceeding of an authority shall be deemed invalid by reason only, of any defect in the constitution of such Authority, of the existence of any vacancy among its members, or of the invalidity of the election of any of its members.