Section 109 in Sikkim Co-Operative Societies Act, 1978
109. 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 of a society or bye-laws or of an amendment of bye-laws;(b)the removal of a committee;(c)any dispute required under section 72 to be referred to the Registrar; or order for payment of moneys under 85,(2)While a society is being would up, no suit or other legal proceeding relating to the business of such society shall be proceeded with, or instituted against the liquidator as such or against the society or any member thereof, except by leave of the Registrar and subject to such terms 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 or on' any ground whatsoever.
