Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 148] [Entire Act] State of Maharashtra - Subsection Section 148(3) in The Maharashtra Co-Operative Societies Act, 1960 (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.]
