Section 109(1) in Sikkim Co-Operative Societies Act, 1978
(1)Save as provided in this Act, no civil or revenue court shall have any jurisdiction in respect of(a)the registration of a society or bye-laws or of an amendment of bye-laws;(b)the removal of a committee;(c)any dispute required under section 72 to be referred to the Registrar; or order for payment of moneys under 85,
