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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(1) in Kerala University of Fisheries and Ocean Studies Act, 2010

(1)No act or proceedings of any Authority or other body of the University shall be invalid merely by reason of any defect in the constitution of such Authority or body or the existence of a vacancy or vacancies among its members or by reason of a person having taken part in the proceedings who is subsequently found not to have been entitled to do so.