Section 132(1) in The Delhi Co-Operative Societies Act, 2003
(1)Save as provided in this Act, no civil or revenue court shall have any jurisdiction in respect of -(a)the registration of a co-operative society or its bye-laws or of an amendment of a bye-law;(b)the removal of the committee;(c)any dispute required under section 70 to be referred to the Registrar; and(d)any matter concerning the winding up and the dissolution of a co-operative society.
