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[Cites 0, Cited by 1] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1) in The State Bank Of India Act, 1955

(1)No act or proceeding of the Central Board or of a Local Board or a Local Committee shall be questioned on the ground merely of the existence of any vacancy or defect in the constitution of the Board or Committee, as the case may be.