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[Cites 0, Cited by 0] [Section 279A] [Entire Act]

Union of India - Subsection

Section 279A(10) in Constitution of India, 1950

(10)No act or proceedings of the Goods and Services Tax Council shall be invalid merely by reason of-
(a)any vacancy in, or any defect in, the constitution of the Council; or
(b)any defect in the appointment of a person as a Member of the Council; or
(c)any procedural irregularity of the Council not affecting the merits of the case.