Section 128(1) in Haryana Co-operative Societies Act, 1984
(1)Save as provided in this Act, no Civil Court, [or revenue court] [Substituted for the words ``revenue court, industrial tribunal or labour court'' by Act No. 15 of 1990.] shall have any jurisdiction in respect of -(a)the registration of a co-operative society or its bye-laws or of an amendment of bye-laws;(b)the removal of a committee;(c)any dispute required under section 102 to be referred to the arbitration of the Registrar or any matter in which proceedings under section 104 have been initiated; or(d)any matter concerning the winding up and dissolution of a co- operative society.
