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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(7) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(7)No act or proceedings of the Price Fixation Committee shall be invalid by reason only of the existence of any vacancy or defect in the constitution of the Price Fixation Committee, if such act or proceeding is otherwise in accordance with the provisions of this Act.