Section 36 in Haryana Co-operative Societies Act, 1984
36. Acts of co-operative societies not to be invalidated by certain defects.
- No act of a co-operative society or any committee or any officer shall be deemed to be invalid by reason only of the existence of any defect in procedure or in the constitution of the society or of the committee or any vacancy in the membership or office thereof or in the appointment or election of an officer or on the ground that such officer was disqualified for appointment or election.
