Section 7 — Vacancies, etc., not to invalidate acts.

The Rampur Raza Library Act, 1975
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.

Official Hindi (PDF) ↗

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