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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2) in The Karnataka State Higher Education Council Act, 2010

(2)It shall have power to act, notwithstanding any vacancy in the membership or any defect in the constitution thereof, and the proceedings of the Council shall be valid notwithstanding that some person, who was not entitled to be a member, had attended, or otherwise had taken part in the proceedings of the Council.