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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Manipur - Subsection

Section 77(2) in The Manipur Co-operative Societies Act, 1976

(2)No act done in good faith by any person appointed under this Act, the rules and the bye-laws shall be invalid merely by reason of the fact that his appointment has been cancelled by or in consequence of any order subsequently passed under this Act, rules and the bye-laws.