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State of Uttarakhand - Section

Section 8 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

8. Proceeding not to invalidated by vacancy etc.

- No act or proceeding of the Authority shall be invalid merely by reason of-
(a)any vacancy existing therein or any defect in constitution thereof, or
(b)any irregularity in its procedure not affecting the merit of the case.