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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(3)No act or proceeding of a committee, standing committee or any of its sub­committees shall be deemed to be invalid on account of any irregularity in the service of notice upon any member provided that the proceedings thereof were not prejudicially affected by such irregularity.