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The Advocates' Welfare Fund Act, 2001

7. Vacancies, etc., not to invalidate proceedings of Trustee Committee.-

No act or proceeding of the Trustee Committee shall be invalid merely by reason of-

a.  any vacancy in, or any defect in the constitution of, the Trustee Committee; or

b.  any defect or irregularity in the nomination of a person acting as the Chairperson or a Member of the Trustee Committee; or

c.  any irregularity in the procedure of the Trustee Committee not affecting the merits of the case.







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