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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(2) in The Maharashtra National Law University Act, 2014

(2)No resolution of any authority or body of the university shall be deemed to be invalid on account of any irregularity in the service of notice upon any member :Provided that, the proceedings of such authority or body were not prejudicially affected by such irregularity.