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The Architects Act, 1972. 7.Validity of act or proceeding of Council, Executive Committee or other committees not to be invalidated by reason of vacancy, etc.- No act or proceeding of the Council or the Executive Committee or any other committee shall be invalid merely by reason of- (a) any vacancy in, or defect in the constitution of, the Council, the Executive committee or any other committee, or (b) any defect in the election or nomination of a person acting as a member there of, or (c) any irregularity in procedure not affecting the merits of the case.    |
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