Section 92 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
92. Act not to be invalidated by informally vacancy etc.
- No act done or proceedings taken under this Act by the Board, by a market committee 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 subcommittees; or(b)any defect or irregularity in the appointment of a person acting as a member thereof; and(c)any defect or irregularity in such act or proceeding and affecting the substance.Chapter-XII Rules and Bye-laws
