Section 126(1) in The Goa Co-operative Societies Act, 2001
(1)Save as expressly provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of-(a)the registration of a society or its bye-laws, or the amendment of its bye-laws, or the dissolution of the board of directors of a society, or the management of the society on dissolution thereof, or(b)any dispute required to be referred to the Co-operative Authority for decision;(c)any matter concerned with the winding up and dissolution of a society.
