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The Bureau of Indian Standards Act, 2016 6. Vacancies, etc., not to invalidate act or proceedings.- No act or proceedings of the Governing Council, under section 3 shall be invalid merely by reason of- (a) any vacancy in, or any defect in the constitution of the Governing Council; or (b) any defect in the appointment of a person acting as a member of the Governing Council; or (c) any irregularity in the procedure of the Governing Council not affecting the merits of the case    |
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