Section 76 in The M.P. Co-Operative Societies Act, 1960
76. Cognizance of offences.
(1)No Court inferior to that of 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 in writing of the Registrar and such sanction shall not be given without giving to the person concerned an opportunity to represent his case.
