Section 145T in The Gujarat Co-Operative Societies Act, 1961
145T. Application of Section 149 to offences under this Chapter subject to certain modifications.
- The provisions of Section 149 shall apply to the offences under this Chapter, subject to the modifications that it shall be lawful for a Metropolitan Magistrate or a Judicial Magistrate of the first class to pass a sentence or fine on any person convicted of any offence under this Chapter in excess of his powers under Section 29 of the Code of Criminal Procedure, 1973 (2 of 1974) and that no prosecution for an offence punishable under this Chapter shall be lodged, except with the previous sanction of the Collector.
