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Bombay Presidency - Section

Section 156 in Bombay Police Act, 1951

156. Rules and order not invalidated by defect of form or irregularity in procedure. - No rule, order, direction, adjudication, inquiry or notification made or published, and no act done under any provision of this Act or of any rule made under this Act, or in substantial conformity to the same, shall be deemed illegal, void, invalid or insufficient by reason of any defect of form or any irregularity of procedure.