Section 30 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
30. Act, of Market Committee not to be invalidated.
- No act of market committee or of any sub-committee thereof or of any person acting as members, Chairman, Presiding Authority or Secretary shall be deemed to be invalid by reason only of some defect in the constitution or appointment of such market committee, sub-committee, members, Chairman, Presiding authority or Secretary or on the ground that they on any of them were disqualified for such office, or that formal notice of the intention to hold a meeting of the committee or the sub-committee was not given duly or by the reason of such act having been done during the period of any vacancy in the office of the Chairman, or Secretary or member of such committee or sub-committee or for any other infirmity not effecting the merits of the case.Chapter-V Budget
