Section 144(1) in West Bengal Co-operative Societies Act, 2006
(1)No act of a Co-operative society or its board or any officer or liquidator of such Co-operative society done in good faith in connection with the affairs of such Co-operative society shall be invalidated by reason only of some defect subsequently discovered in the organisation or in the constitution of the board or in the appointment of such officer or liquidator or on the ground that such officer or liquidator was disqualified for such appointment.
