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[Cites 0, Cited by 8] [Section 69(1)] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(1)(h) in Kerala Cooperative Societies Act, 1969

(h)between the society and a creditor of the society, such dispute shall be referred to the Co-operative Arbitration Court constituted under section 70A in the case of non-monetary disputes and to the Registrar, in the case of monetary disputes; and the Arbitration Court or the Registrar, as the case may be, shall decide such dispute and no other court or other authority shall have jurisdiction to entertain any suit or other proceedings in respect of such dispute.