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50. Vacancies, etc., not to invalidate proceedings of State Authority.- No act or proceeding of the State Authority shall be invalid merely by reason of- (a) any vacancy in, or any defect in the constitution of, the State Authority; or (b) any defect in the appointment of a person as a member of the State Authority; or (c) any irregularity in the procedure of the Authority not affecting the merits of the case.    |
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