Section 11(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)No disqualification of or defect in election, nomination or appointment of any person as a member or as the President [or as the Vice-President] [These words were inserted by Maharashtra 16 of 1988, Section 13(b)(i).] of a meeting shall of itself be deemed to vitiate any act or proceedings of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(b)(ii).] in which such person has taken part, whenever the majority of persons, parties to such act or proceedings, were entitled to vote.
