Section 134(2) in The West Bengal Co-Operative Societies Act, 1983
(2)Save as provided in this Act, no Civil Court or Revenue Court shall have jurisdiction [in regard to anything done or any action taken or any order passed under this Act and, in particular,] [Words inserted by West Bengal Act 27 of 1989.] in regard to-(a)the registration of a co-operative society or its by-laws or an amendment of its by-laws; or(b)the dissolution or the supersession of the board of a co-operative society and the management of such co-operative society on such dissolution or supersession; or(c)any directive issued by the State Government under section 49; or(d)any dispute [required to be] [Words inserted by West Bengal Act 27 of 1989.] referred to the Registrar under section 95; or(e)any matter concerned with the winding up or dissolution of a cooperative society.
