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State of Maharashtra - Section

Section 15 in Maharashtra Paramedical Council Act, 2011

15. Validity of proceedings.

- No act or proceedings of the Council shall be invalid merely by reason of, -
(a)any vacancy or defect in the constitution thereof; or
(b)any defect in the election or nomination of a person as a member thereof; or
(c)any irregularity in its procedure not affecting the merits of the case.