Section 97 in Himachal Pradesh Co-Operative Societies Act, 1968
97. Cognizance of offences.
(1)No court inferior to that of a magistrate first class shall try any offence under this Act.(2)Notwithstanding anything contained in the Code of Criminal Procedure 1898 [5 of 1898] [Now the Code of Criminal Procedure, 1973.], every offence under this Act shall for the purposes of the said Code be deemed to be non-cognizable.(3)No prosecution under this Act shall be instituted without the previous sanction of the Registrar and without a complaint in writing made by him or by any person authorised by him in this behalf.[Chapter XIIIA] [Added vide H. P. Act No. 13 of 1981.] Insured Co-Operative Banks
