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[Cites 0, Cited by 6] [Entire Act]

State of Meghalaya - Section

Section 77 in The Meghalaya Co-operative Societies Act

77. Cognisance of offences.

(1)No Court inferior to that of a Magistrate of the second class shall try any offence under this Act.
(2)No prosecution for an offence under this Act shall be inserted without the previous sanction of the Registrar.
(3)Offences under this Act may be tried summarily.