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State of Jammu-Kashmir - Section

Section 14 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004

14. Defect in the constitution of, or vacancy in, the Board not to invalidate acts and proceedings.

- No act or proceedings of the Board shall be invalidated merely by reason of the existence of a vacancy among its members or a defect in the constitution thereof.