LexSection 7 — Vacancies, etc., not to invalidate acts.
The Khuda Bakhsh Oriental Public Library Act, 1969
No act of the Board shall be invalid merely by reason of-- (a) any vacancy in, or defect in the constitution of, the Board, or (b) any defect in the nomination of a person acting as a member thereof, or (c) any irregularity in its procedure not affecting the merits of the case.Open in Lexace · Ask the AI about this section