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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Para Medical Board Act, 2006

10. Validity of proceedings.

- No act done or proceedings taken by the Board shall be invalidated merely on the ground-
(a)of any vacancy or defect in the constitution of the Board; or
(b)of any defect or irregularity in such act or proceeding not affecting the merits of the case.