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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Coffee Act, 1942

(4)[] [Sub-Section (2) renumbered as sub-Section (4) by Act 7 of 1943, Section 3 (w.e.f. 26.3.1943).] No Act done by the Board shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of the Board.