Section 82 in The Chhattisgarh Co-Operative Societies Act, 1960
82. Bar of jurisdiction of Courts.
(1)Save as provided in this Act, no civil or revenue Court shall have any jurisdiction in respect of-(a)the registration of a society or of bye-laws or of an amendment of a bye-law;(b)the removal of a committee and the management of the society after such removal;(c)any dispute, required to be referred to the Registrar or his nominee or board of nominees;(d)any matter concerning the winding up and the dissolution of a society.(2)While a society is being wound up, no suit or other legal proceedings relating to the business of such society shall be proceeded with, or instituted against, the liquidator as such or against the society or any member thereof, except by leave of the Registrar and subject to such terms as he may impose.(3)Save as provided in this Act, no order, decision or award made under this Act shall be questioned in any Court on any ground whatsoever.
