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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)Save as provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of-
(a)the registration or conversion of a Co-operative or of an amendment of a bye-law;
(b)any matter concerning the winding up and the dissolution of a Co-operative.