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Union of India - Section

Section 33 in The Mediation Act, 2023

33. Vacancies, etc., not to invalidate proceedings of Council.-

No act or proceeding of the Council shall be invalid merely by reason of-
(a)any vacancy or any defect, in the constitution of the Council;
(b)any defect in the appointment of a person as a Member of the Council; or
(c)any irregularity in the procedure of the Council not affecting the merits of the case.