Section 145(2) in West Bengal Co-operative Societies Act, 2006
(2)Save as provided in this Act, no Civil Court or Revenue Court or Consumer Disputes Redressal Forum shall have jurisdiction in regard to anything done or any action taken or any order passed under this Act and, in particular, in regard to-(a)the registration of a Co-operative society or its by-laws or an amendment of its by-laws; or(b)the dissolution of the board or a Co-operative society and the management of such Co-operative society on such dissolution; or(c)any matter concerned with dissolution or liquidation of a Co-operative society;(d)any dispute required 10 be referred to the Registrar under section 102.
