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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(4) in The Maharashtra Devdasi System (Abolition) Act, 2005

(4)No act or proceeding of the Control Board shall be invalid by reason only of a vacancy therein, or any defect in nomination of any members, if such act or proceeding is otherwise in accordance with the provisions of this Act.