Section 14 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
14. Proceedings presumed to be good and valid.
- No act or proceeding of the Board or any of its committees shall be invalid by reason only of a vacancy therein, or any defect in the appointment of any person acting as the Chairman or Vice-Chairman or Member, if such act or proceeding is otherwise in accordance with the provisions of this Act.
