Section 121 in The Orissa Co-operative Societies Act, 1962
121. Bar of jurisdiction of Courts.
- [Save as provided under this Act, no Civil or Revenue Court shall have any jurisdiction on any ground whatsoever in respect of any proceeding under this act or Rules or any order, decision, determination or award, by whatever expression called, made or given thereunder.] [Substituted by Orissa Act No. 28 of 1991 Section 53, dated 31.12.1991, force w.e.f. 1.5.1993.]
