Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 12 in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013 12. Vacancies, etc., not to invalidate act or proceeding. - No act or proceedings of the Commission shall be questioned or shall be invalidated merely on the ground of any vacancy in the Commission.
