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[Cites 0, Cited by 12] [Entire Act]

State of Karnataka - Section

Section 12 in Karnataka Industrial Areas Development Act, 1966

12. Savings of validity of proceedings.

- No act done or proceedings taken under this Act shall be questioned merely on the ground,-
(a)of any vacancy or defect in the constitution of the Board or of any committee thereof; or
(b)of any defect or irregularity in such act or proceeding not affecting the merits of the case.