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

Union of India - Subsection

Section 7(2) in The Salar Jung Museum Act, 1961

(2)No act of the Board shall be invalid merely by reason of--
(a)any vacancy in, or defect in the constitution of, the Board, or
(b)any defect in the nomination of a person acting as a member thereof, or
(c)any irregularity in its procedure not affecting the merits of the case.