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[Cites 0, Cited by 12] [Section 58(1)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1)(e) in Rajasthan Co-operative Societies Act, 2001

(e)between the society and the surety of a member, past member, or a deceased member, or a person other than a member who has been granted a loan by the society or with whom the society has or had transaction under section 52, whether such a surety is or is not a member of a society, such dispute shall be referred to the Registrar for decision and no court shall have jurisdiction to entertain any suit or other proceeding in respect of such dispute: