Section 137(1) in Rajasthan Co-operative Societies Act, 1965
(1)Save as provided in this Act, no civil or revenue court shall have any jurisdiction in respect of,-(a)the registration of a co-operative society or of an amendment of a bye-law;(b)the removal of a committee;(c)any dispute required under section 75 to be referred to the Registrar; and(d)any matter concerning the winding up and the dissolution of a co-operative society.
