Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 21 in Punjab Rights of Persons with Disabilities Rules, 2019

21. No proceeding to be invalid due to vacancy or any defect.

- No proceeding of the Board shall be invalid by reasons of existence of any vacancy in or any defect in the constitution of the Board.CHAPTER-VIII District Level Committee