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State of Jammu-Kashmir - Section

Section 11 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

11. Validity of proceedings.

- No disqualification or defect in the election or nomination of any person acting as member of the Board or as the President or Presiding authority of meeting, shall be deemed to vitiate any act or proceedings of the Board, in which such person has taken part.