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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2) in The Cantonments Act, 2006

(2)No disqualification or defect in the election, nomination or appointment of a person acting as the President or a member of a Board or of any such Committee shall vitiate any act or proceeding of the Board or Committee if the majority of the persons present at the time of the act being done or the proceeding being taken were duly qualified members thereof.