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 0] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(5) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909 (5)No act of the Board shall be deemed to be invalid merely by reason of any vacancy in, or defect in the constitution of the Board.
