Section 46 in Assam Co-Operative Societies Act, 2007
46. Vacancies etc; not to invalidate proceedings.
- No act or proceeding of the cooperative society, Board or of any office constituted or appointed under this Act shall be questioned on accounts of any vacancy in the membership or any defect in the election or qualification of the President/Chairman, Vice-President/Vice-Chairman, Director, delegate or representative or any defect or irregularity in such act or proceeding not affecting the merit of the case.
