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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(1) in The Calcutta Sports Act, 1955

(1)No act done or proceedings taken under this Act shall be questioned on the ground mainly of-
(i)the existence of any vacancy in, or any defect in the constitution of, the Board or the Committee;
(ii)any defect or irregularity not affecting the merits of the case.