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33. Acts and proceedings not to be invalidated by vacancies, etc.- No act of the Institute or Governing Council or Senate or any other authority, set up under this Act or the Statutes, shall be invalid merely by reason of- (a) any vacancy in, or defect in the constitution thereof; or (b) any defect in the election, nomination or appointment of a person acting as a member thereof; or (c) any irregularity in its procedure not affecting the merits of the case.    |
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