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State of Uttar Pradesh - Section

Section 13 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934

13. Validity of acts and proceedings.

- No act or proceeding of the Council shall be deemed invalid merely by reason of a vacancy in the Councillor of a defect in the erection or nomination of a person acting as a member of the Council.