Section 13(ii) in Rajasthan Societies Registration Act, 1958
(ii)any matter decided by two-thirds of the members of the society or of the governing body thereof or of any special committee formed to replace the governing body for the purpose of winding up the affairs of the society present either in person or by proxy at any meeting of such society or governing body or special committee shall not be deemed to be a matter of dispute within the meaning of clause (i);
