Section 12 in The Sri Aurobindo Memorial Act, 1972.
12. Validation.
- No act done or proceedings taken under this Act shall be invalid merely by reason of -(a)the existence of any vacancy or any defect in the constitution of the Society or the working committee,(b)any person having ceased to be a member of the Society or the working committee, or(c)any omission, defect or irregularity not affecting the merits of the case.
