(1) No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence under this Act.

(2) No Court shall take cognizance of any offence under this Act, unless complaint thereof has been made by, or with the previous sanction of, the Registrar or, in the case of an offence under section 32, by the person to whom the copy was given, within six months of the date on which the offence is alleged to have been committed. STATE AMENDMENT Maharashtra Amendment of section 33 of Act XVI of 1926.—In section 33 of the Indian Trade Union Act, 1926, to sub-section

(2) the following shall be added, namely:-- “and in the case of an offence under sub-section

(2) of section 31, within six months next after the alleged offence came to the knowledge of the Registrar.” [Vide Bombay Act XXXII of 1956, s. 2] _______ 1. Subs. by Act 38 of 1964, s. 2, for “officer” (w.e.f. 1-4-1965). 14