Co-Operative Societies Act 2008
236. Limitation jurisdiction
Except as is expressly provided in this Act, no civil court shall have any jurisdiction in respect of any matter concerned with the dissolution of a society under this Act.
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Co-Operative Societies Act 2008 236. Limitation jurisdiction Except as is expressly provided in this Act, no civil court shall have any jurisdiction in respect of any matter concerned with the dissolution of a society under this Act. |
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