Section 39(1) in The Karnataka Souharda Sahakari Act, 1997
(1)Notwithstanding anything contained in any law for the time being in force, [if any dispute, touching the constitution, management, or the business of a cooperative or the Federal cooperative, other than a dispute relating to the election of the board and the election of the office-bearers, arises] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.](a)among members, past members and persons claiming through members, past members and deceased members; or(b)between a member, past member or person claiming through a member, past member or deceased member and the Co-operative or the Federal Co-operative, its board or any office bearer, agent or employee of the Co-operative or the Federal Co-operative; or(c)between the Co-operative or the Federal Co-operative or its board and any past board, any office bearer, agent or employee, or any past office bearer, past agent or past employee, or the nominee, heirs or legal representatives of any deceased office bearer, deceased agent, or deceased employee of the Co-operative or the Federal Co-operative; or(d)between the Co-operative or the Federal Co-operative and any other Co-operative or a credit agency, [*] [Omitted by Act 34 of 2014 w.e.f. 06.09.2014.] shall be referred to the Registrar for decision [*] [Omitted by Act 21 of 2004 w.e.f. 31.3.2004..]
