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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(11) in Arunachal Pradesh State Higher Education Council Act, 2019

(11)It shall have power to act, notwithstanding any vacancy in the membership or any defect in the constitution thereof, and the proceedings of the Executive Council shall be valid notwithstanding that some person, who was not entitled to be a member, had attended, or otherwise had taken part in the proceedings of the Executive Council.