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32. Validation of proceedings, etc. (1) No act done or proceedings taken under this Act shall be questioned on the ground merely of (a) the seat of any member remaining unfilled from any cause whatsoever; (b) the existence of any vacancy in, or any defect in the constitution of, the Council or in any committee thereof; (c) any member having voted or taken part in any proceedings in contravention of section 27; (d) any defect or irregularity not affecting the merits of the case. (2) Every meeting of the Council or of any committee thereof, the minutes of the proceeding of which have been duly drawn up and signed shall be deemed to have been duly convened and to be free from all defects and irregularities.    |
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