Section 63 in The Assam Co-operative Societies Act, 1949
63. Reference of dispute.
- Any dispute touching the business of a registered society, other than a dispute regarding disciplinary action taken by a society against an employee of the society, or of the liquidator of a society shall be referred to the Registrar for decision if the parties thereto are among the following :(a)the society, its past or present controlling or managing body, any past or present officer, agent or employee or the liquidator of the society; or(b)member, past member or persons claiming through a member, past member or deceased member of the society; or(c)a surety of a member, past member of deceased member of a society; or(d)any other registered society or the liquidator of the society;(e)a registered society and a financing bank.
