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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 22 in The Delhi Sikh Gurdwaras Act, 1971

22. Validity of acts of Committee, Executive Board or sub-committees not to be questioned by reason of vacancy, etc.

No act or proceeding of the Committee or the Executive Board or any sub-committee shall be invalidated by reason only of the existence of any vacancy amongst its members or any defect in the constitution thereof.