Section 102(2) in Haryana Co-operative Societies Act, 1984
(2)For the purpose of sub section (1), the following shall be deemed to be disputes touching the constitution, management or the business of a co- operative society, namely :-(a)claim by the society for any debt or demand due to it from a member, or nominee, heirs or legal representatives of a deceased member, whether such debt or demand be admitted or not;(b)a claim by a surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor, whether such debt or demand is admitted or not;(c)any dispute arising in connection with the election of any officer of the society.
