Section 97(3) in Himachal Pradesh Co-Operative Societies Act, 1968
(3)No prosecution under this Act shall be instituted without the previous sanction of the Registrar and without a complaint in writing made by him or by any person authorised by him in this behalf.[Chapter XIIIA] [Added vide H. P. Act No. 13 of 1981.] Insured Co-Operative Banks
