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Union of India - Section

Section 10GC in The Companies (Second Amendment) Act, 2002

10GC. Vacancy in Tribunal or Appellate Tribunal not to invalidate acts or proceedings.- No act or proceeding of the Tribunal or the Appellate Tribunal shall be questioned or shall be invalid merely on the ground of existence of any vacancy or defect in th establishment of the Tribunal or the Appellate Tribunal, as the case may be.