Section 12(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)No act, done or proceeding taken, under this Act, by the Committee, shall be invalid merely on the ground of, -(a)any vacancy or defect in the constitution of the Committee ; or(b)any defect or irregularity in the nomination of a person acting as member thereof; or(c)any defect or irregularity in such act or proceeding not affecting the merits of the case.
