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State of Rajasthan - Section

Section 11 in Rajasthan Para-medical Council Act, 2008

11. Vacancy not to affect proceedings and acts.

- No act or proceeding of the Council shall be deemed to be invalid merely by reason of any vacancy or of any defect or irregularity, not affecting the substance, in the election or nomination of a person as the President, Vice-Preside3nt or a member of the Council.