| 29A. Vacancies or defects in appointment not to invalidate orders 1[29A. Vacancies or defects in appointment not to invalidate orders No act or proceeding of the Districts Forum, the State Commission or the National Commission shall be invalid by reason only of the existence of any vacancy amongst its members or any defect in the constitution thereof.]1. Inserted by Act 34 of 1991, sec. 4 (w.e.f. 15-6-1991). |
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