Section 27(7) in The West Bengal Co-Operative Societies Act, 1983
(7)No act or proceedings of a board shall be deemed to be invalid merely by reason of the absence of any nomination under sub-section (2) or subsection (5)[or sub-section (5A)] [Words, figures, letter and brackets substituted by West Bengal Act 21 of 1990.] or any election under sub-section (3) on account of such nomination not being made or such election not being held for any reason whatsoever.
