Section 101 in Assam Co-Operative Societies Act, 2007
101. Bar of suit.
- Save in so far as is expressly provided in this Act, no Civil Court shall take cognizance of any matter concerned with the winding up or dissolution of a society under this Act and when a liquidator has been appointed no suit, order or legal proceedings shall lie or be proceeded with against him except by leave of the Registrar and subject to such terms as he may impose.Chapter - X Recovery of Sums Due
