Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

(2)No disqualification of or defect in the election or nomination of, any personacting as a member of the Board or as the Chairperson or the person presiding at ameeting shall be deemed to vitiate any act or proceeding of the Board in which suchperson has taken part.