12. Vacancy, etc., not to invalidate proceedings of Central Authority.—
No act or proceeding of
the Central Authority shall be invalid merely by reason of—
(a) any vacancy in, or any defect in the constitution of, the Central Authority; or
(b) any defect in the appointment of a person acting as the Chief Commissioner or as a
Commissioner; or
(c) any irregularity in the procedure of the Central Authority not affecting the merits of the case.
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