LexSection 134 — Rules, regulations or orders not invalidated by defect of form or irregularity in procedure.
The Delhi Police Act, 1978
No rule, regulation, order, direction, adjudication, inquiry or notification made or published and no act done under any provision of this Act or any rule or regulation made under this Act, or in substantial conformity with the same, shall be deemed illegal, void, invalid or insufficient by reason of any defect of form or any irregularity of procedure.Open in Lexace · Ask the AI about this section