LexSection 18 — Vacancies, etc., not to invalidate acts and proceedings of the Corporation.
The National Co-operative Development Corporation Act, 1962
No act or proceeding of 1 [the General Council, the Board or any of the committees of the Corporation] shall be invalid by reason only of the existence of any vacancy among its members or any defect in the constitution thereof.Open in Lexace · Ask the AI about this section