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State of Madhya Pradesh - Section

Section 7A in The M.P. Licensing Board (Electrical) Regulations, 1960

7A. [ Proceedings presumed to be good and valid. [Substituted by Notification No. 1956-646-XIII, dated 19-5-1961.]

- Anything done or any proceedings taken under these regulations shall not be questioned on account of any vacancy in the Board or any defect or irregularity in the constitution of the Board.]