Section 17(1) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(1)Notwithstanding anything contained in any other law for the time being in force, any dispute touching the constitution, management or the business of a co- operative society, between a bank financing a co-operative society and the co-operative society so financed, other than disputes regarding the disciplinary action taken by the society or its committee against paid employees of the society, shall be referred by either of the parties to the dispute to the Registrar for decision.
