Section 79 in Sikkim Co-Operative Societies Act, 1955
79. Bar to Jurisdiction of Courts.
(1)save as provided in this Act no Civil or Revenue Court shall have the Jurisdiction in respect of(a)registration of a registered society or its bye-laws or amendments of bye-laws(b)the-dissolution of a managing or controlling body and the management of the affairs of the society on dissolution thereof; or(c)any, dispute referred to the Registrar; or(d)any matter in, relation to the winding up and dissolution of as registered society(2)Save, as provided in this Act, no order, decision or award under this Act,or working of the affairs of a registered society shall be liable to be challenged, set aside, modified, revised or declared void in any, court on any ground whatsoever except on grounds of jurisdiction.
