Section 47 in Assam Co-Operative Societies Act, 2007
47. Proceeding of Meeting to be deemed to be good and valid.
- Unless contrary is proved every meeting of the general body or of any office constituted or the Board shall be deemed to have been duly convened and held and, all members of the meeting shall be deemed to have been duly qualified when the minutes of the meeting have been signed in accordance with the provisions of this Act. However, the proceeding of the Annual Meeting and all general meetings shall require approval of the Registrar as provided under Section 45.
