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Vacancies, etc., not to invalidate proceedings of Centre.

No act or proceedings of the Centre shall be invalid merely by reason of,--

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

(b) any defect in the appointment of a person acting as a Member of the Centre; or

(c) any irregularity in the procedure of the Centre not affecting the merits of the case.



New Delhi International Arbitration Centre Act, 2019 Back




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