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[Cites 0, Cited by 4] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in Government of India Act, 1935

(2)A Chamber of the Federal Legislature shall have power to act notwithstanding any vacancy in the membership thereof, and any proceedings in the Legislature shall be valid notwithstanding that it is discovered subsequently that some person who was not entitled so to do sat or voted or otherwise took part in the proceedings.