Section 103 in Sikkim Co-Operative Societies Act, 1978
103. Cognisance of Offences.
(1)No court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence under this Act.(2)No prosecution shall be instituted under this Act without the previous sanction of the Registrar and such sanction shall not be. given.(i)without giving to the person concerned an opportunity to represent his case;(ii)if the Registrar is satisfied that the person concerned acted in good faith.
