5. Vacancies, etc., not to invalidate acts and proceedings.-
No act done or proceeding taken by the Board under this Act shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of the Board.
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5. Vacancies, etc., not to invalidate acts and proceedings.- No act done or proceeding taken by the Board under this Act shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of the Board. |
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