Section 13(1) in The Goa Protection of Interests of Depositors (in Financial Establishments) Act, 1999
(1)The Special Court may take cognizance of the offence without the accused being committed to it for trial and in trying the accused person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) for the trial of warrant cases by Magistrates.
