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State of Bihar - Section

Section 22 in Bihar Lokayukta Act, 2011

22. Validation of act or proceeding.

- No act or proceeding of the Lokayukta shall be invalid merely by reason of-
(a)any vacancy in, or any defect in constitution of Lokayukta.
(b)any defect in the appointment of the person acting as member of Lokayukta or
(c)any irregularity not affecting the merits of the case.