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The Petroleum and Natural Gas Regulatory Board Act, 2006 9. Vacancies, etc., not to invalidate proceedings of the 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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