Section 16(3) in The Reserve Bank Of India General Regulations, 1949
(3)No power exercised, function performed or act or thing done shall be deemed to be invalid or ineffective only on the grained that it is not a power exercised, function performed, or act or thing done by or on behalf of the Bank or that in the exercise of such power, performance of such function or the doing of any such act or thing, effect has not been given to any rule or direction referred to in sub-regulation (1) or in sub-regulation (2), or that any such rule or direction has been wrongly acted upon.
