Section 144 in Rajasthan Co-operative Societies Act, 1965
144. Acts of co-operative societies not to be invalidated by certain defects.
- No act of a co-operative society or any committee or of any officer shall be deemed to be invalid by reason only of the existence of any defect in the constitution of the society or the committee or in the appointment or election of an officer or on the ground that such officer was disqualified for his appointment.
