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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4) in The Maharashtra Devdasi System (Abolition) Act, 2005

(4)No act or proceeding of the District Committee shall be invalid by reason only of a vacancy therein, or any defect in the nomination of any member, if such act or proceeding is otherwise in accordance with the provisions of this Act.