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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 119-A. Defects in appointment not to invalidate acts. - No act or proceeding of the Board shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of, the Board. 1.Ins. by Act 65 of 1962, Sec. 8 (w.e.f. 15th January, 1963).    |
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