Section 42 in The Rajasthan Money-Lenders Act, 1963
42. Cognizance of certain offences.
- [(1)] [Renumbered by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.] No court shall take cognizance of any offence punishable under section 40 for contravening the provisions of sections [x x] [Deleted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.] 22 or 23, except with the previous sanction of the Registrar.(2)[ Notwithstanding anything contained in any law for the time being in force, a contravention of the provisions of section 5 shall be a cognizable offence.] [4 Inserted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.]
