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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttarakhand - Subsection

Section 44(2) in National Law University of Uttarakhand Act, 2011

(2)No resolution of any authority or body of the University shall be deemed to be invalid on account of any irregularity in the service of notice upon any member provided that the proceedings of such authority or body if not prejudicially affected by such irregularity.