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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961

(2)No act done by the Board shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Board.