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 17] [Entire Act] State of Odisha - Subsection Section 17(2) in The Orissa Homoeopathic Act, 1956 (2)No act or proceeding of the Board shall be deemed to be invalid only by reason of the existence of a vacancy in the Board.Chapter-IV Staff and medical registration and functions of the Board
