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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1) in Dr. Y.S.R. Horticultural University Act, 2007

(1)No act or proceeding of any authority or body of the University shall be invalid by any reason of the existence of any vacancy among its members or by reason of some person having taking part in the proceedings who is subsequently found to have been not entitled to do so.