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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(1) in The Jharkhand State Agricultural University Act, 2000

(1)No act or proceedings of any authority or other body of a University shall be invalid by reason of existence of any vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found to have not been entitled to do so.