No act or proceeding of the Trustee Committee shall be invalid merely by reason of— (a) any vacancy in, or any defect in the constitution of, the Trustee Committee; or (b) any defect or irregularity in the nomination of a person acting as the Chairperson or a Member of the Trustee Committee; or (c) any irregularity in the procedure of the Trustee Committee not affecting the merits of the case.Open in Lexace · Ask the AI about this section
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