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State of Jammu-Kashmir - Section

Section 47 in Kashmir and Jammu Universities Act, 1969

47. Proceedings of University authorities and bodies not invalidated by vacancies.

- No act or proceedings of any authority or other body or committee of a University shall be invalidated merely by reason of the existence of a vacancy or vacancies among its members or by reason of some person having taken part in the proceedings who is subsequently found not to have been entitled to do so.