Multi-State Cooperative Societies Act, 1984

51. Acts of multi-State cooperative societies not to be invalidated by certain defects.-

No act of a multi-State cooperative society or of any board or of any committee or of any officers of the society shall be deemed to be invalid by reason only of the existence of any defect in the procedure or in the constitution of the society or of the board 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.