Section 13(2) in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000
(2)The provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) shall, so far as may be apply to the proceedings before a Special Court and for the purpose of the said provisions a Special Court shall be deemed to be a Court of Magistrate of the First Class.
