Section 79(1) in Sikkim Co-Operative Societies Act, 1955
(1)save as provided in this Act no Civil or Revenue Court shall have the Jurisdiction in respect of(a)registration of a registered society or its bye-laws or amendments of bye-laws(b)the-dissolution of a managing or controlling body and the management of the affairs of the society on dissolution thereof; or(c)any, dispute referred to the Registrar; or(d)any matter in, relation to the winding up and dissolution of as registered society
