Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Punjab - Subsection Section 10(c) in The Punjab Ayurvedic and Unani Practitioners Act, 1963 (c)of any defect or irregularity in such Act or proceeding, not affecting the merits of the case.
