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State of Jammu-Kashmir - Section

Section 28 in Jammu and Kashmir State Board of School Education Act, 1975

28. Proceedings not invalidated by reason of vacancies and irregularities

— No act or proceedings of the Board or of a committee appointed by it shall be invalidated merely by reason of a vacancy or vacancies among its members, or by reason of a defect in its constitution or an irregularity in procedure not affecting the merits of the case.