Section 72(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)Notwithstanding anything contained in any law for the time being in force, if any dispute touching the constitution, management, or the business of a cooperative society arises-(a)among members, past members and persons claiming through members, past members and deceased members; or(b)between a member, past member or person claiming through a member, past member or deceased member of the society, its committee or any officer, agent or employee of the society or liquidator, past, or present; or(c)between the society, or its committee and any past committee, any officer, agent or employee, or any past officer, past agent or past employee or the nominee, heirs or legal representatives of any deceased officer, deceased agent or deceased employee of the society; or(d)between the society and any other co-operative society, between a society and liquidator of another society or between the liquidator of one society and the liquidator of another society; or(e)a surety of a member, past member or a deceased member or a person other than a member who has been granted a loan by the society under section 58 whether such surety is or is not a member of the society; such disputes shall be referred to the Registrar for decision and no court shall have jurisdiction to entertain any suit or other proceeding in respect of such dispute.
