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[Cites 0, Cited by 38] [Entire Act]

Union of India - Section

Section 12 in The Homoeopathy Central Council Act, 1973

12. Vacancies in the Central Council and committees thereof not to invalidate acts, etc.

- No act or proceeding of the Central Council or any committee thereof shall be called in question on the ground merely of the existence of any vacancy in, or any defect in the constitution of the Central Council or the committee, as the case may be.