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15. Acts or proceedings of Committee not to be invalidated.- No act or proceeding of the Committee shall be invalidated merely by reason of- (a) any vacancy, in, or any defect in the constitution of, the Committee; or (b) any defect in the appointment of a person acting as a member of the Committee; or (c) any irregularity in the procedure of the Committee not affecting the merits of the case.    |
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