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State of Odisha - Section

Section 15 in The Orissa Port Trust Act, 1962

15. Validation of acts and proceedings.

- No act or proceedings of the Board or of any Standing Committee shall be invalid merely by reason of -
(1)any vacancy in or defect in the Constitution of the Board or the Committee; or
(2)any defect in the appointment, nomination or election of a person acting as a Trustee thereof; or
(3)any irregularity in this procedure not affecting the merits of the case.