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Section 43E - Vacancies, etc., not to invalidate proceedings of Council


No act or proceeding of the Council shall be invalid merely by reason of-

(a) any vacancy or any defect, in the constitution of the Council;

(b) any defect in the appointment of a person acting as a Member of the Council; or

(c) any irregularity in the procedure of the Council not affecting the merits of the case.

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Related judgement on Section 43E - Vacancies, etc., not to invalidate proceedings of Council