Section 72 in The Punjab Co-operative Societies Act, 1961
72. Cognizance of offence.
(1)No court inferior to that of a [Judicial Magistrate] [Substituted by Punjab Act 25 of 1964 for word 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 without giving to the person concerned a reasonable opportunity to represent his case.
