9. Vacancy in Board, etc., not to invalidate acts or proceedings.-
No act or proceeding of the Board shall be deemed to be invalid by reason only of the existence of any vacancy in the Board or any defect in the appointment of a member thereof.
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9. Vacancy in Board, etc., not to invalidate acts or proceedings.- No act or proceeding of the Board shall be deemed to be invalid by reason only of the existence of any vacancy in the Board or any defect in the appointment of a member thereof. |
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