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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(9) in The Alipurduar University Act, 2018

(9)No act or proceeding of the Council or of any Body or authority constituted by it shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Council or in any body constituted by the Council, as the case may be.