Section 82(1) in The M.P. Co-Operative Societies Act, 1960
(1)Save as provided in this Act, no civil or revenue Court shall have any jurisdiction in respect of-(a)the registration of a society or of bye-laws or of an amendment of a bye-law;(b)the removal of a committee and the management of the society after such removal;(c)any dispute, required to be referred to the Registrar or his nominee or board of nominees;(d)any matter concerning the winding up and the dissolution of a society.
