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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(3) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(3)No act or proceeding of the Board shall be invalid merely on the ground of the existence of any vacancy, or any defect in the constitution or the Board.