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Ashima Syntex Ltd. vs Assistant Commissioner Of ... on 24 March, 2006

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[Section 36] [Complete Act]
Central Government Act
Section 36(1) in The Food Corporations Act, 1964
(1) No act or proceeding of a Food Corporation or a committee thereof or a Board of Management shall be invalid by reason only of the existence of any vacancy in, or any defect in the constitution of, the board of directors of the Food Corporation or such committee or Board of Management.