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[Cites 0, Cited by 3] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(3) in The Bihar Co-operative Societies Act, 1935

(3)No prosecution for an offence under this Act shall be instituted without the previous sanction of the Registrar, and the Registrar shall not sanction the prosecution of any person unless he has given such person an opportunity of being heard.