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State of West Bengal - Section

Section 16 in The Mahajati Sadan Act, 1949

16. Validation.

- No act done or proceedings taken under this Act shall be invalid merely by reason of-
(a)the existence of any vacancy or any defect in the constitution of the Board or any Committee appointed by the Board,
(b)any person having ceased to be a trustee or a member of any Committee, or
(c)any omission, defect or irregularity not affecting the merits of the case.