9. Vacancies in Board not to invalidate acts, etc.
No act or proceeding of the Board shall be called in question on the grounds merely of the existence of any vacancy in, or any defect in the constitution of, the Board.
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9. Vacancies in Board not to invalidate acts, etc. No act or proceeding of the Board shall be called in question on the grounds merely of the existence of any vacancy in, or any defect in the constitution of, the Board. |
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