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The Surrogacy (Regulation) Act, 2021 20. Vacancies, etc., not to invalidate proceedings of Board.- No act or proceeding of the Board shall be invalid merely by reason of- (a) any vacancy in, or any defect in the constitution of, the Board; or (b) any defect in the appointment of a person acting as a Member of the Board; or (c) any irregularity in the procedure of the Board not affecting the merits of the case.    |
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