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 4] [Entire Act] State of Odisha - Subsection Section 4(2) in Orissa State Youth Welfare Board Rules, 1996 (2)No act or proceedings of the Board shall be invalid merely by reason of the existence of vacancies or any defects in the Constitution of its bodies.
