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State of Karnataka - Section

Section 49 in Visvesvaraya Technological University Act, 1994

49. Saving of validity of Acts and Proceedings.

- No Act done or proceedings taken under this Act shall be questioned merely on the ground,-
(a)of any vacancy or defect in the constitution of any authority; or
(b)of any defect or irregularity in such act or proceeding not affecting the merits of the case.