Section 102 in Himachal Pradesh Co-Operative Societies Act, 1968
102. Acts of co-operative societies not invalidated by certain defects.
(1)No act of a society or managing committee or of any officer or liquidator done in good faith in pursuance of the business of the society shall be deemed to be invalid by reason only of some defect subsequently discovered in the organization of the society or in the constitution of the managing committee or in the appointment or election of the officer or liquidator or on the ground that such officer or liquidator was disqualified for his appointment.(2)No act done in good faith by any person appointed under this Act shall be invalid merely by reason of the fact that this appointment has been cancelled by or in consequence of any order subsequently passed under this Act.(3)The Registrar shall decide whether any act was done in good faith in pursuance of the business of a society.
