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[Cites 0, Cited by 0] [Section 49D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49D(10) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(10)No act or proceeding of the Special Court shall be deemed to be invalid by reason only of the existence of any vacancy among its members or a defect in the constitution thereof.