Section 92 in Assam Co-Operative Societies Act, 2007
92. Reference of dispute.
- Any dispute touching the business of a registered society, other than a dispute regarding disciplinary action taken by a society against an employee of the society, or of the liquidator of a society shall be referred to the Registrar for decision if the parties thereto are among the following:-(a)the society, its past or present controlling or managing body any past or present officer, agent or employee or the liquidator of the society, or(b)member, past member or persons claiming through a member, past member or deceased member of the society, or(c)a surety of a member, a past member or deceased member of a society, or(d)any other registered society or the liquidator of the society, or(e)a registered society and a financing bank.
