Section 111 in The U.P. Co-operative Societies Act, 1965
111. Bar of jurisdiction of court.
- Save as expressly provided in this Act, no civil or revenue court shall have any jurisdiction in respect of-(a)the registration of a co-operative society or its bye-laws or of an amendment of a bye-law;(b)the supersession or suspension of a committee of management;(c)any dispute required under Section 70 to be referred to the Registrar; and(d)any other order or award made under this Act.
