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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(8) in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005

(8)No proceedings of the Committee shall be invalid by reason solely of vacancies existing in the Committee, or by reason of non-receipt of the notice or the agenda paper, provided the notice and agenda were duly issued, or by reason of any procedural irregularity in the conduct of proceedings of the meeting.