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State of Jammu-Kashmir - Section

Section 67 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

67. Vacancies not to invalidate proceedings.

- No act or proceeding of the State Advisory Board on disability, or a District-level Committee on disability shall be called in question on the ground merely of the existence of any vacancy in or any defect in the constitution of such Board or Committee, as the case may be.