Section 33I in Jharkhand Agricultural Produce Markets Act, 2000
33I. [ Act not to be invalidated by informality, vacancy, etc. [Inserted by Act 60 of 1982.]
- No act done or proceeding taken under this Act by the Board, 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.]
