Section 7 in Andhra Pradesh Advocates' Welfare Fund Act, 1987
7. Act of Committee not to be invalidated by defect, etc..
- No act done or proceeding taken under this Act or the rules made thereunder by the Committee shall be invalidated merely by reasons of-(a)any vacancy or defect in the constitution of the Committee; or(b)any defect or irregularity in the election of any person as a member thereof;(c)any defect or irregularity in such act or proceeding not affecting the merits of the case.
