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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(2)The provisions of the Code of Criminal Procedure, 1973, 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 Court of Magistrate.