Section 92(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)Save as provided in this Act, no civil or revenue court shall have any jurisdiction in respect of,-(a)the registration of a co-operative society or its bye-laws or of an amendment of its bye-laws;(b)the removal of a committee;(c)any dispute required under section 72 to be referred to the Registrar; and(d)any matter concerning the winding up and the dissolution of a society.
