Section 76(2) in The Chhattisgarh Co-Operative Societies Act, 1960
(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.[Chapter X] [Substituted by C.G. Act No. 6 of 2013, dated 13.2.2013.] Constitution of Tribunal
