Section 19 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
19. Application of ordinary law
The provisions of the Code and of any other law for the time being in force, in so far as they may be applicable and in so far as they are not inconsistent with the provisions of sections 10 to 20 shall apply to all matters connected with, arising from, or consequent upon, a trial by a Special Judge appointed under section 11.
