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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(8) in The Railways Act, 1989

(8)No act or proceeding of the Tribunal shall be invalidated merely by reason of—
(a)any vacancy in, or any defect in the constitution of, the Tribunal; or
(b)any defect in the appointment of a person acting as a Chairman or other member of the Tribunal.