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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(3) in Panjab University Act, 1947

(3)No act done by the University shall be deemed to be invalid merely by reasons of any vacancy among either class of elected Ordinary Fellows, or by reason of the total number of Ordinary Fellows, or of members of the profession of education to be included among Ordinary Fellows, being less than the minimum prescribed by this Act.