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State of Rajasthan - Section

Section 11 in Rajasthan Ayurved Nursing Council Act, 2012

11. Vacancy not to affect proceedings and acts.

- No act or proceedings 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-President or a member of the Council.