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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(8) in Telangana Electricity Reform Act, 1998

(8)No act or proceeding of the Commission shall be deemed invalid by reason only of some defect in the constitution of the Commission or by reason of the existence of a vacancy or vacancies among its members.