Section 148 in The Manipur Co-operative Societies Act, 1976
148. Cognisance of offences.
(1)No court inferior to that of a Chief Judicial Magistrate or a Judicial Magistrate of First Class shall try any offence under this Act.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 it shall be lawful for a Chief Judicial Magistrate or a Judicial Magistrate of the First Class to pass a sentence of fine on any person convicted of an offence under Clause (b) of Section 146 as provided under Section 147 in exercise of his power under Section 29 of that Code.(3)No Court shall take cognisance of offence under Clause (b) of Section 146 and any other offences under this Act except upon a complaint by an officer duly authorised by the Registrar in this behalf and except with the previous sanction of the State Government in case of offence under Clause (b) of Section 146 and of the Registrar in the case of other offences under this Act.
