Section 141 in The Tamil Nadu Co-Operative Societies Act, 1983
141. Bar of legal proceedings.
- Save in so far as is expressly provided in this Act, no Civil Court shall take cognizance of any matter connected with the winding-up or cancellation of the registration of a registered society under this Act, and when a Liquidator has been appointed, no suit or other legal proceeding shall lie or be proceeded with against the Liquidator as such or against the society or any member thereof on any matter touching the affairs of the registered society, except by leave of the Registrar and subject to such terms as he may impose:Provided that where the winding-up order is cancelled or withdrawn under section 142, the provisions of this section shall cease to operate in respect of the liability of the society and its members to be sued, but they shall continue to apply to the Liquidator already appointed.
