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State of Karnataka - Section

Section 47 in The Karnataka Public Libraries Act, 1965

47. Savings of validity of acts and proceedings.-

No act done, or proceedings taken under this Act shall be questioned merely on the ground,-
(a)of any vacancy or defect in the constitution of any Authority or any committee thereof; or
(b)of any defect or irregularity in such act or proceedings not affecting the merits of the case.