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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970

(1)No act or proceeding of the Board or any of its Committees shall be questioned or be invalid on the ground merely of the existence of any vacancy in, or any defect in the constitution of the Board or the Committee as the case may be.