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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Uttarakhand - Subsection

Section 105(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)No prosecution shall be instituted under this Act without the previous sanction of the Registrar and such sanction shall not be given without affording to the person sought to be prosecuted an opportunity to represent his case.