Section 51 in Multi State Co-Operative Societies Act, 1984
51. Acts of Multi-State Co-Operative Societies not to be Invalidated by Certain Defects.
- No act of a multi-State co-operative society or of any board or of any committee or of any officer of the society shall be deemed to be invalid by reason only of the existence of any defect in the procedure in the constitution of the society or of the board or of the committee thereof or in the appointment or election of an officer or on the ground that such officer was disqualified to hold office.
