Section 11 in Gujarat Industrial Development Act, 1962
11. Proceedings presumed to be good and valid.
- No disqualification of, or defect in the appointment of any person acting as the Chairman or Vice-Chairman or a [Director] [This word was substituted for the word 'member', by Gujarat 11 of 1986, Section 12 (w.e.f. 01-07-1986).] of the Corporation, shall vitiate any act or proceeding of the Corporation, if such act or proceeding is otherwise in accordance with the provisions of this Act.
