Section 83 in Andhra Pradesh Co-Operative Societies Act, 1964
83. [ Cognizance of offences. [Substituted by Act No. 22 of 2001, dated 25.4.2001.]
(1)No court inferior to that of a Magistrate of the first class or a Metropolitan Magistrate shall try any offence under this Act.(2)Every offence under this Act shall, for the purpose of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), be deemed to be cognizable.(3)No prosecution shall be instituted under this Act without the previous sanction of the Registrar.]
