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The Competition Act, 2002 15. Vacancy, etc., not to invalidate proceedings of Commission.- No act or proceeding of the Commission shall be invalid merely by reason of- a. any vacancy in, or any defect in the constitution of, the Commission; or b. any defect in the appointment of a person acting as a Chairperson or as a Member; or c. any irregularity in the procedure of the Commission not affecting the merits of the case.    |
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