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] [Section 7] [Entire Act] State of Jammu-Kashmir - Subsection Section 7(viii) in Jammu and Kashmir Consumer Protection Rules, 1987 (viii)No act or proceeding of the Divisional Forum shall be held invalid by reason of any vacancy of its President or Member or any defect in the constitution thereof.
