Section 118 in The U.P. Co-operative Societies Act, 1965
118. Acts of co-operative societies not to be invalidated by certain defects.
- No act of a co-operative society or any Committee of Management or of any officer of a co-operative society shall be deemed to be invalid by reason only of the existence of any defect in the constitution of such society or committee or in the appointment or election of such an officer or on ground that such officer was disqualified for such appointment of election.
