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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(1) in Travancore-Cochin Medical Practitioners Act, 1953

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