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[Cites 0, Cited by 1] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(2) in The New Delhi Municipal Council Act, 1994

(2)Every meeting of the Council or of any committee thereof, the minutes of the proceeding of which have been duly drawn up and signed shall be deemed to have been duly convened and to be free from all defects and irregularities.