Section 114 in Uttarakhand Co-Operative Societies Act, 2003
114. Act of co- operative societies not to be invalidated by certain defects.
- No Act of a co-operative society or any committee of management or of any officer of a co-operative society shall be deemed to be invalid by reason only of the existence of any defect in the constitution of such society or committee or in the appointment or election of such an officer or on the ground that such officer was disqualified for such appointment or election.
