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State of West Bengal - Section

Section 80 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

80. Validation.-

No act or proceeding of the Authority or of the General Council or of the Board shall be deemed to be invalid merely by reason of the existence of any vacancy in the General Council or in the Board or any defect or irregularity in the constitution of the Authority or of the General Council or of the Board.