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State of Tamilnadu - Section

Section 18 in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018

18. Vacancies, etc., not to invalidate proceedings of the Board.

- No act or proceeding of the Board shall be invalid by reason only of the existence of any vacancy amongst its members, or any defect in the constitution thereof.