Section 4(3) in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000
(3)If any dispute arises between a member and a society, between a depositor and a society or any other interested party and a society after reconstitution of the society, the matter shall be referred by the Registrar to the Madhya Pradesh State Co-operative Tribunal, whose decision in this regard shall be final.
