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State of Gujarat - Section

Section 14 in Gujarat Special Investment Region Act, 2009

14. Acts and proceedings of Regional Development Authority and committees presumed to be valid.

- No act or proceedings of the Regional Development Authority and any of its committees shall be invalid or vitiated merely by reason of-
(a)a vacancy therein or any defect in the constitution thereof, or
(b)an irregularity in its procedure not affecting the merit of the case.