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Registration Act, 1908 83. Registering officer may commence prosecutions (1) A prosecution for any offence under this Act coming to the knowledge of a registering officer in his official capacity may be commenced by or with the permissions of the Inspector-General, 31[***] the Registrar or the Sub-Registrar, in whose territories, district or sub-district, as the case may be, the offence has been committed. (2) Offences punishable under this Act shall be triable by any court or officer exercising powers not less than those of a Magistrate of the second class.    |
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