Lexace IndiaOpen Lexace ›

Section 37 — Vacancies, etc., not to invalidate proceedings.

The General Insurance Business (Nationalisation) Act, 1972
No act or proceeding of the Corporation or of an acquiring company shall be called in question merely on the ground of the existence of any vacancy in, or defect in the constitution of, the Corporation or the company.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›