Section 105(1) in Multi State Co-Operative Societies Act, 1984
(1)Save as otherwise provided in this Act no court shall have jurisdiction in respect of-(a)the registration of a multi-State co-operative society or its bye-laws or of an amendment of the bye-laws:(b)the removal of board of directors:(c)any dispute required under Section 74 to be referred to the Central Registrar: and (d) any matter concerning the winding up and the dissolution of a multi-State co-operative society.
