Section 69 in Sikkim Co-Operative Societies Act, 1955
69. Bar of Suit.
- Save in so far as is expressly provided in this Act, no Civil' court shall take 'cognizance of any matter connected with. the winding up or dissolution of a society under this Act and when a liquidator has been appointed no suit or other legal proceedings shall lie or be proceeded with against him except by leave of the Registrar and subject to such terms as he may impose.
