Section 91(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)Save as otherwise provided under [sub-section (2) to section 93] [These words, brackets and figures were substituted for the words, brackets and figures 'sub-section (3) of section 93' by Maharashtra 20 of 1986, Section 48(c).], no Court shall have jurisdiction to entertain any suit or other proceedings in respect of any dispute referred to in sub-section (1).Explanation 1. -A dispute between the Liquidator of a society [or an official Assignee of a de-registered society] [These words were Inserted by Maharashtra 10 of 1988, Section 17(b).] and [the members (including past members, or nominees, heirs or legal representative or deceased members)] [These words and brackets were substituted for the words 'the members' by Maharashtra 33 of 1963, Section 20(b).] of the same society shall not be referred [to the co-operative Court] [These words were substituted for the words 'to the Registrar', by Maharashtra 18 of 1982 Section 3(b).] under the provisions of sub-section (1).Explanation 2. - For the purposes of this sub-section, a dispute shall include-(i)a claim by or against a society for any debt or demand due to it from a member or due from it to a member, past member or the nominee, heir or legal representative of a deceased member, or servant for employee whether such a debt or demand be admitted or not;(ii)a claim by a surety for any sum or demand due to him from the principal borrower in respect of a loan by a society and recovered from the surety owing to the default of the principal borrower, whether such a sum or demand be admitted or not;(iii)a claim by a society for any loss caused to it by a member, past member or deceased member, by any officer, past officer or deceased officer, by any agent, past agent or deceased agent, or by any servant, past servant, past servant or deceased servant, or by its committee, past or present, whether such loss be admitted or not;(iv)a refusal or failure by a member, past member or a nominee, heir or legal representative of a deceased member, to deliver possession to a society of land or any other asset resumed by it for breach of condition as the assignment.
