Section 124 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
124. Act not to be invalidated by informality, vacancy etc.
- No act done or proceeding taken under this Act by the Board, by a Market Committee or a sub-committee appointed by the Board shall be invalidated merely on the ground of-(a)any vacancy or defect in the constitution of Board or sub-committee; or(b)any defect or irregularity in the appointment of a person acting as a member thereof; or(c)any defect or irregularity in such Act or proceeding, not affecting the substance.Chapter-XIII Rules and Bye-Laws
