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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(9) in Raiganj University Act, 2014

(9)No act or proceeding of the Council or of any Body or authority constituted by it shall he invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Council or in any Body constituted by the Council, as the case may be.