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[Cites 0, Cited by 3] [Article 100] [Constitution]

Constitution Subarticle

Article 100(2) in Constitution of India

(2)Either House of Parliament shall have power to act notwithstanding any vacancy in the membership thereof, and any proceedings in Parliament shall be valid notwithstanding that it is discovered subsequently that some person who was not entitled so to do sat or voted or otherwise took part in the proceedings.