Section 14(3) in The Bengal State Aid To Industries Act, 1931
(3)[ No recommendation for State aid made by the Board, no proceedings at meetings of the Board and no action taken by the Board shall be called in question by reason merely of-(a)the existence of any vacancy in, or any defect in the constitution of, the Board, or(b)any defect or irregularity not affecting the merits of the case.]
