8. Validity of acts of Committee not to be questioned by reason of vacancy, etc.-
No act or proceeding of the Committee shall be deemed to be invalid merely by reason of any vacancy in, or any defect in the constitution of, the Committee.
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8. Validity of acts of Committee not to be questioned by reason of vacancy, etc.- No act or proceeding of the Committee shall be deemed to be invalid merely by reason of any vacancy in, or any defect in the constitution of, the Committee. |
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