Section 42(6) in The Co- Operative Societies Act, 1912

Central Government Act

(6) Save in so far as is hereinbefore expressly provided, no Civil Court shall have any jurisdiction in respect of any matter connected with the dissolution of a registered society under this Act. 3[

1. For sub- section (4A) which applies to the U. P., see the Co- operative Societies (Amendment) Act, 1919 (U. P. 3 of 1919 ). 2. This sub- section has been modified in its application to the U. P., see ibid. 3. For s. 42A ins. in the C. P., see the Co- operative Societies (C. P. Amendment) Act, 1930 (C. P. 7 of 1930 ). For ss. 42-B and 42-C ins. in the C. P. and Berar, see the following Acts as continued in force by the C. P. and Berar Act 48 of 1947 :--

1. The C. P. and Berar Co- operative Societies (Amendment) Act, 1940 (C. P. and B. 5 of 1940 );

2. The C. P. and Berar Co- operative Societies (Amendment) Act, 1941 (C. P. and B. 6 of 1941 ); and

3. The C. P. and Berar Co- operative Societies Amendment and Liquidators' Orders Validation Act, 1945 (C. P. and B. 10 of 1945 ).

RULES