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State of Gujarat - Section

Section 45 in The Gujarat Ayurved University Act, 2021

45. Acts and proceedings not to be invalidated by vacancies.

No act or proceedings of the Board of Governors or any authority of the University or any Committee constituted under this Act or by the regulations shall be questioned on the ground merely of the existence of any vacancy in or defect of, in the constitution of such Board of Governors, authority or committee of the University.