Section 69 in The Meghalaya Co-operative Societies Act
69. Bar of suit.
- Save in so far as is expressly provided in this Act, no civil Court shall take cognisance of any matter connected with the winding up or dissolution of a society under this at and when 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.
