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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(5)No action or proceedings of the Board shall be invalid merely on the ground of the existence of any vacancy or defect in the constitution of the Board.