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[Cites 0, Cited by 3] [Article 189] [Constitution]

Constitution Subarticle

Article 189(2) in Constitution of India

(2)A House of the Legislature of a State shall have power to act notwithstanding any vacancy in the membership thereof, and any proceedings in the Legislature of a State 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.