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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(6) in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980

(6)No act or proceedings of the Hotel Authority or of any committee thereof shall be invalid or called in question by reason merely of any vacancy, initial or subsequent, in, or any defect in the constitution of, the Hotel Authority or any committee thereof.