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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in The Punjab Laws (Special Provisions) Act, 2016

(2)No act done or proceedings taken under this Act by the competent authority shall be invalid merely on the ground of existence of any vacancy or by reasons of defect or irregularity in its constitution or absence of any officer in its meeting.