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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 10 in The Electricity Regulatory Commissions Act, 1998

10. Vacancies, etc., not to invalidate proceedings of Central Commission .-No act or proceedings of the Central Commission shall be questioned or shall be invalidated merely on the ground of existence of any vacancy or defect in the constitution of the Central Commission.