Section 21 in The Societies Registration Act, 1860
21. [ Cognizance of offences. [Section 21 added by East Punjab Act 6 of 1949, section 5.]
- No court inferior to that [a judicial magistrate] of the first class try any offence under this Act, nor shall cognizance of any such offence be taken except on a complaint in writing by the Registrar or any person authorised by him in writing in this behalf.]
