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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(3) in Jhargram University Act, 2017

(3)No act or proceedings of the Executive Council or any Body of authority cinstituted by the Executive Council shall be invalid or called in question by reason of fife existence of any vacancy, initial of subsequent, in the Executive Council or in any body constituted by the Executive Council, as the case may be.