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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(1) in Sikkim Medical Registration Act, 2005

(1)No disqualification, or defect in the election or nomination of any perso acting as member of the Council or as the President or Vice-President or presiding authority of a meeting shall be deemed to vitiate any act or proceeding of the Council in which such person has taken part.