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

State of Gujarat - Subsection

Section 7(1) in The Gujarat Professional Civil Engineers Act, 2006

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