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SEBI Act, 1992 Bare Act |
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SEBI Act, 1992 Bare Act |
| 8. VACANCIES, ETC., NOT
TO INVALIDATE PROCEEDINGS OF BOARD.
No act or proceeding of the Board shall be invalid merely by reason of - (a) any vacancy in, or any defect in the constitution of, the Board; or (b) any defect in the appointment of a person acting as a member of the Board; or (c) any irregularity in the procedure of the Board not affecting the merits of the case. |
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