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 13] [Entire Act] State of Kerala - Subsection Section 13(2) in Nurses and Midwives Act, 1953 (2)No act done by the Council shall be deemed to be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Council.
