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 5] [Entire Act] State of Gujarat - Section Section 73 in Gujarat Public Trusts Act, 2011 73. Act and proceedings not invalidated by reason of vacancy or defect. - No act or proceedings of a committee shall be invalid by reason only of the existence of any vacancy amongst its members, or any defect in the constitution thereof.
