Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] Union of India - Subsection Section 27(1) in THE REGIONAL RURAL BANKS ACT, 1976 (1)No act of a Chairman, acting in good faith, shall be invalid merely by reason of any defect in his appointment or in the procedure.
