Section 162(1) in The Manipur Co-operative Societies Act, 1976
(1)Save as expressly provided in this Act, no Civil or Revenue Court, shall have any jurisdiction in respect of-(a)the registered of a society or its bye-laws or the amendment of its bye-laws, or the dissolution of the Board of a society or the management of the society or dissolution thereof; or(b)any dispute required to be referred to the Registrar or his nominee, or board of nominee, for decision; or(c)any matter concerned with the winding up an dissolution of a society.
