Section 110 in Assam Co-Operative Societies Act, 2007
110. Bar to Jurisdiction.
- Civil or Revenue Courts - (1) Save as provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of -(a)registration of a society-or its bye-laws or amendments of bye-laws; or(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 a registered society.(2)Save as provided in this Act, no order, decision or award under this Act, or working of the affairs of a registered society shall be liable to be challenged, set aside, modified, revised, declared void in any court on any ground whatsoever.
