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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(4) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994

(4)No act or decision of the Authority shall be vitiated or held as invalid merely on the ground of existence of any vacancy amongst its members or by reason of defect or irregularity in its constitution or any irregularity in its procedure not affecting the merits of the case.