Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Kerala - Subsection Section 6(8) in Kerala Toddy Workers' Welfare Fund Act, 1969 (8)[ No act or proceeding of the Board shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of the Board.] [Inserted by Act No. 3 of 1996.]
