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8. Vacancy in the Authority not to invalidate proceedings.-

No act or proceeding of the Authority shall be invalidated merely by reason of-

(a) any vacancy in, or any defect in the constitution of, the Authority; or

(b) any defect in the appointment of a person acting as a member of the Authority; or

(c) any irregularity in the procedure adopted by the Authority not affecting the merits of the case.



National Highways Authority of India Act, 1988 Back




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