Section 70(2) in The U.P. Co-operative Societies Act, 1965
(2)For the purpose of sub-section (1), the following shall be deemed to be included in dispute relating to the constitution, management or the business of a co-operative society, namely -(a)claims for amounts due when demand for payment is made is either refused or not complied with whether such claims are admitted or not by the opposite party;(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)a claim by a society for any loss caused to it by a member, officer, agent, or employee including pas' or deceased member, officer, agent, or employee, whether individually or collectively and whether such loss be admitted or not; and(d)all matters relating to the objects of the society mentioned in the bye-laws as also those relating to the election of office-bearers.
