Section 47(2) in The Bihar Co-operative Societies Act, 1935
(2)[ Every offence under the Act shall, for the purpose of the Code of Criminal Procedure, 1898 (5 of 1898) be deemed to be non-cognizable except offence under section-45A (3) of this Act.] [Substituted by Notification Act 18, dated 30.4.2008.]
