Section 70 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
70. Bar of jurisdiction of Courts.
(1)Save as provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of-(a)the registration or conversion of a Co-operative or of an amendment of a bye-law;(b)any matter concerning the winding up and the dissolution of a Co-operative.(2)While a co-operative is being wound-up, no suit or other legal proceedings relating to the business of such co-operative shall be proceeded with, or instituted against, the liquidator as such or against the co-operative or any member thereof except by leave of the Registrar and subject to such conditions as he may impose.(3)Save as provided in this Act, no order, decision or award made under this Act shall be questioned in any Court on any ground whatsoever.
