LexSection 45G — Vacancies, etc., not to invalidate proceedings of Authority.
The Multi-State Co-operative Societies Act, 2002
1 [45G. Vacancies, etc., not to invalidate proceedings of Authority.-- No act or proceeding of the Authority shall be invalid merely by reason of-- (a) any vacancy in, or any defect in the constitution of the Authority; (b) any defect in the appointment of a person as Chairperson or Member of the Authority; or (c) any irregularity in the procedure of the Authority not affecting the merits of the case.]Open in Lexace · Ask the AI about this section