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

State of Andhra Pradesh - Subsection

Section 4(5) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020

(5)No proceeding of the Authority shall be deemed to be invalid by reasononly of the existence of any vacancy among its members or any defect in the appointment of a member;