Section 13 — Vacancies in Bar Council and committees thereof not to invalidate action taken.―No act done by a Bar Council or any comm

Vacancies in Bar Council and committees thereof not to invalidate action taken.―No act done by a Bar Council or any committee thereof shall be called in question on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Council or committee, as the case may be.

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