Section 163 in The Maharashtra Co-Operative Societies Act, 1960
163. Bar of jurisdiction of Courts.
(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.(2)While a society is being wound up, no suit or other legal proceeding relating to the business of such society shall be proceeded with or instituted against the society or any member thereof, or any matter touching the affairs of the society, except by leave of the Registrar, and subject to such terms as he may impose.(3)All orders, decisions or awards passed in accordance with this Act or the rules shall, subject to the provisions for appeal or revision in this Act be final; and no such order, decision or award shall be liable to be challenged, set aside modified, revised or declared void in any Court upon the merits or upon any other ground whatsoever[* * *] [The words 'except for want of jurisdiction' were deleted by Maharashtra 27 of 1969, Section 25.]
