Section 11(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)No act done, or proceeding taken, under this Act by the Committee shall be invalid merely on the ground -(a)of any vacancy or defect in the constitution of the Committee; or(b)of any defect or irregularity in the nomination of a person acting as a member thereof; or(c)of any defect or irregularity in such act or proceeding not affecting the merits of the case.
