Section 79 in The Assam Co-operative Societies Act, 1949
79. Bar to jurisdiction of Courts.
(1)Save as provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of-(a)registration of a registered society or its bye-laws or amendments of bye-laws; or(b)the dissolution of a managing or controlling body and the management of the affairs of the society on dissolution thereof; or(c)any dispute referred to the Registrar; or(d)any matter in relation to the winding up and dissolution of a registered society.(2)Save as provided in this Act, no order decision or award under this Act, or working of the affairs of a registered society shall be liable to be challenged set aside, modified, revised or declared void in any Court on any ground whatsoever except on grounds of jurisdiction.
