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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(10) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970

(10)No act or proceeding of the Board shall be invalid on the ground merely of the existence of any vacancy in or any defect in the constitution of the Board.] [Inserted by S.O. 1992, dated 16.6.1975. ]