Section 70(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)For the purpose of sub-section (1), the following shall be deemed to be included in dispute relating to the constitution, management or the business of a co-operative society, namely-(a)Claims for amounts due when a demand for payment is made and is either refused or not complied with whether such claims are admitted or not by the opposite party;(b)a claim by a surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor or whether such debt or demand is admitted or not;(c)a claim by a society for any loss caused to it by a member, officer, agent, or employee including past or deceased member, officer, agent, or employee, whether individually or collectively and whether such loss be admitted or not ; and(d)all matters relating to the objects of he society mentioned in the bye-laws as also those relating to the election of office-bearers.
