Section 55A(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence by the Registrar or by a person specially authorised by him in this behalf.] [Inserted by M.P. Act No. 16 of 2010.]
