Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 11 in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987 11. Validation. - No act or proceeding of the Board shall be deemed to be invalid by reason only of vacancy in or any defect in, the constitution of the Board.
