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State of Rajasthan - Section

Section 29 in The University of Kota Act, 2003

29. Proceedings of University authorities and bodies not to be invalidated by reason of any vacancy.

- No act or proceeding of any authority or body of the University shall be invalidated by reason of the existence of a vacancy 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.