Section 42 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
42. Vacancies etc. not to invalidate proceedings.
- No act or proceeding of the co-operative or of board or of any officer constituted or appointed under this Act shall be questioned on account of any vacancy in the membership or any defect in the election or qualification of the President, Vice-President, Director, delegate or representative or any defect or irregularity in such act or proceeding not affecting the merit of the case.
