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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011

(2)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply to the proceedings before a Designated Court and for the purposes of the said provisions, a Designated Court shall be deemed to be a Magistrate.