Section 117 in The Multi-State Co-Operative Societies Act, 2002
117. Bar of jurisdiction of courts.—
(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)any matter concerning the winding up and the dissolution of a multi-State co-operative society.(2)While a multi-State co-operative society is being wound up, no suit or other legal proceedings relating to the business of such society shall be proceeded with or instituted against the liquidator or against the society or any member thereof, except by leave of the Central Registrar and subject to such terms and conditions as he may impose.(3)Save as otherwise provided in this Act, no decision or order made under this Act shall be questioned in any court.
