LexSection 8C — Proceedings of Board or Committee not to be invalid by reason of any vacancy therein.
The Seeds Act, 1966
1 [8C. Proceedings of Board or Committee not to be invalid by reason of any vacancy therein. --No proceeding of the Board or any Committee thereof shall become invalid merely by reason of the existence of any vacancy therein or any defect in the constitution thereof.Open in Lexace · Ask the AI about this section