Section 163(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Save as expressly provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of-(a)the registration of a society or its bye-laws, or the amendments of its bye-laws, or the dissolution of the committee of a society, or the management of the society on dissolution thereof; or(b)any dispute required to be referred to [the Co-operative Court,] [These words were substituted for the words 'the Registrar, or the Co-operative Court' by Maharashtra 18 of 1982, Section 15.] for decision;(c)any matter concerned with the winding up and dissolution of a society.
