Section 17(2) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004
(2)Except the provisions of section 467, all the provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall, so far as may be, apply to the proceedings before a Designated Court and for the purpose of the said provisions a Designated Court shall be deemed to be a Magistrate.
