Section 118(1) in Karnataka Co-Operative Societies Act, 1959
(1)Save as provided in this Act, no [civil, labour or revenue court or Industrial Tribunal] [Substituted by Act 2 of 2000 w.e.f. 20.06.2000.] shall have any jurisdiction in respect of,-(a)the registration of a co-operative society or bye-laws or of an amendment of a bye-law;(b)the removal of a committee [or member thereof] [Inserted by Act 2 of 2000 w.e.f. 20.06.2000.];(c)any dispute required under section 70 to be referred to the Registrar or the recovery of moneys under section 100;(d)any matter concerning the winding up and the dissolution of a co-operative society.
