Section 64(1) in The M.P. Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in any other law for the time being in force, [any dispute touching the constitution, management or business, terms and conditions of employment of a society or the liquidation of a society shall be referred to the Registrar] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].] by any of the parties to the dispute if the parties thereto are among the following :(a)a society, its committee, any past committee, any past or present officer, any past or present agent, any past or present servant or a nominee, heirs or legal representatives of any deceased agent or deceased servant of the society, or the liquidator of the society;(b)a member, past member or a person claiming through a member, past member or deceased member of a society or of a society which is a member of the society;(c)a person other than a member of the society who has been granted a loan by the society or with whom the society has or had business transactions and any person claiming through such a person;(d)a surety of a member, past member or deceased member or a person other than a member who has been granted a loan by the society, whether such a surety is or is not a member of the society;(e)any other society or the liquidator of such a society; and(f)a creditor of a society.
