Section 148(2) in The Manipur Co-operative Societies Act, 1976
(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 it shall be lawful for a Chief Judicial Magistrate or a Judicial Magistrate of the First Class to pass a sentence of fine on any person convicted of an offence under Clause (b) of Section 146 as provided under Section 147 in exercise of his power under Section 29 of that Code.
