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 0] [Entire Act] State of Gujarat - Section Section 48 in Gujarat Money-Lenders Act, 2011 48. Cognizance of certain offences with sanction of Registrar. - No court shall take cognizance of any offence other than offences referred to in section 47 except with the previous sanction of the Registrar.
