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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The West Bengal National University Of Juridical Sciences Act, 1999

(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 were not prejudicially affected by such irregularity.