Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XVII	Registered Valuers
431	Vacancy in Tribunal or Appellate Tribunal not to invalidate acts or proceedings
Description	No act or proceeding of the Tribunal or the Appellate Tribunal shall be questioned or shall be invalid merely on the ground of the existence of any vacancy or defect in the constitution of the Tribunal or the Appellate Tribunal, as the case may be.