Section 105 in The Multi-State Co-Operative Societies Act, 2002
105. Cognizance of offences.—
(1)No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence under this Act.(2)No prosecution for offences under section 104 shall be instituted except on a complaint filed in writing by a member of a multi-State co-operative society or by the Central Registrar in the competent court.
