Section 16 — Vacancies, etc., not to invalidate proceedings of Centre.

The India International Arbitration Centre Act, 2019
No act or proceedings of the Centre shall be invalid merely by reason of,-- (a) any vacancy or any defect in the constitution of the Centre; or (b) any defect in the appointment of a person acting as a Member of the Centre; or (c) any irregularity in the procedure of the Centre not affecting the merits of the case.

Official Hindi (PDF) ↗

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