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State of Madhya Pradesh - Section

Section 36 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

36. Acts not to be invalidated by the informality of vacancy etc.

- No act or proceedings of the Managing Committee of a Farmers' Organisation shall be invalid by reason only of the existence of any vacancy in, or defect in the constitution of the said committee.