Section 166(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Save as expressly provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of-(a)the registration of a society or its bye-laws, or the amendment of its bye-laws, or the dissolution of the committee of a society, or the management of the society on dissolution thereof; or(b)any dispute required to be referred to the Registrar, or his nominee, or board of nominees, for decision;(c)any matter concerned with the winding up and dissolution of a society.
