Section 2(1) in The National Investigation Agency Act, 2008
(1)In this Act, unless the context otherwise requires,(a)Agency means the National Investigation Agency constituted under section 3;(b)Code means the Code of Criminal Procedure, 1973 (2 of 1974);(c)High Court means the High Court within whose jurisdiction the Special Court is situated;(d)prescribed means prescribed by rules;(e)Public Prosecutor means a Public Prosecutor or an Additional Public Prosecutor or a Special Public Prosecutor appointed under section 15;(f)Schedule means the Schedule to this Act;(g)Scheduled Offence means an offence specified in the Schedule;(h)Special Court means [a Court of Session designated as Special Court] [Substituted 'a Special Court constituted' by Act No. 16 of 2019, dated 24.7.2019.] under section 11 or, as the case may be, under section 22;(i)words and expressions used but not defined in this Act and defined in the Code shall have the meanings respectively assigned to them in the Code.
