Section 148 in The Maharashtra Co-Operative Societies Act, 1960
148. Cognizance of offences.
(1)No court inferior to that of a [Metropolitan Magistrate or a Judicial Magistrate of the First Class] [These words were substituted for ;the words 'Presidency Magistrate or a Magistrate of the First Class' by Maharashtra 20 of 1986, Section 61(a).], shall try and offence under this Act.(2)[* * * * *] [Sub-section (2) was deleted by Maharashtra 20 of 1986, Section 61(b).](3)[ No prosecution Under this Act shall be lodged, except with the previous sanction of the Registrar.] [This sub-section was substituted by Maharashtra 7 of 1997, Section 14.]
