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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1) in Nurses and Midwives Act, 1953

(1)No disqualification of or defect in the election or nomination of any person acting as a member of the Council or as President or Vice-President or presiding member of a meeting shall be deemed to invalidate any act or proceeding of the Council in which such person has taken part.