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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(2) in Indira Gandhi Technological and The Medical Sciences University Act, 2012

(2)No resolution of any authority of the University shall be deemed to be invalidated on account of any irregularity in the service of notice upon any member provided that the proceedings of such authority or body were not pre-judicially affected by such irregularity.