Section 5 — Vacancies, etc., not to invalidate acts and proceedings.

The Coir Industry Act, 1953
No act or proceeding taken by the Board under this Act shall be questioned on the ground merely of-- (a) the existence of any vacancy in the Constitution of, the Board; or (b) any omission, defect or irregularity not affecting the merits of the case.

Official Hindi (PDF) ↗

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