Section 175(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)Save as provided under this Act, no Civil Court, Revenue Officer or Revenue Court shall have a jurisdiction in regard to(a)the registration of a co-operative society or its bye-laws or an amendment of its bye-laws; or(b)dissolution or supersession of the board of co-operative society and the management of such co-operative society on such dissolution or supersession; or(c)any direction issued by the Government under any provisions of this Act; or(d)any dispute referred to Registrar under section 70; or(e)any matter concerning the winding up of or dissolution of a co-operative society or concerning liquidator or amalgamation or re-organisation of a co-operative society.
