Section 79(1) in The Meghalaya Co-operative Societies Act
(1)Save as provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of-(a)registration of a registered society or its bye-laws or amendments of bye-laws; or(b)the dissolution of a managing or controlling body and the management of the affairs of the society on dissolution thereof; or(c)any dispute referred to the Registrar ; or(d)any matter in relation to the winding up and dissolution of a registered society.
