Section 144 in West Bengal Co-operative Societies Act, 2006
144. Acts of Co-operative society not to be invalidated by certain defects.
(1)No act of a Co-operative society or its board or any officer or liquidator of such Co-operative society done in good faith in connection with the affairs of such Co-operative society shall be invalidated by reason only of some defect subsequently discovered in the organisation or in the constitution of the board or in the appointment of such officer or liquidator or on the ground that such officer or liquidator was disqualified for such 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 his appointment has been cancelled by or in consequence of any order subsequently made under this Act.(3)The Registrar shall decide whether any act was done in good faith in connection with the affairs of a Co-operative society.
