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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(3) in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(3)[ No act or proceeding of the Appellate Authority shall be deemed to be invalid by the reason merely of any vacancy in or any defect in the constitution of the Authority.