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State of West Bengal - Section

Section 14 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981

14. Act or proceedings of Board not to be invalidated.

- No act or proceeding shall be called in question or invalidated merely by reason of any vacancy in the Board or any defect, initial or subsequent, in the constitution of the Board.