Section 13(3) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(3)In matters not coming within the scope of sub-sections (1) and (2), the provisions of the Code, in so far as they are not inconsistent with the provisions of sections 10 to 20, shall apply to the proceedings of a Special Judge; and for the purposes of the said provisions, the Court of the Special Judge shall be deemed to be a Court of Session.
