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State of Gujarat - Section

Section 31 in Institute of Infrastructure, Technology, Research and Management Act, 2012

31. Acts and proceeding not to be invalidated by vacancies.

- No act or proceeding of the Board or any authority-of the University or any Committee constituted under this Act or by regulations shall be questioned on the ground merely of the existence of any vacancy in or defect of, in the constitution of such Board, authority or Committee of the University.