Section 22(2) in The National Investigation Agency Act, 2008
(2)The provisions of this Chapter shall apply to the Special Courts [designated] [Substituted 'constituted' by Act No. 16 of 2019, dated 24.7.2019.] by the State Government under sub-section (1) and shall have effect subject to the following modifications, namely:(i)references to Central Government in sections 11 and 15 shall be construed as references to State Government;(ii)reference to Agency in sub-section (1) of section 13 shall be construed as a reference to the investigation agency of the State Government;(iii)reference to Attorney-General for India in sub-section (3) of section 13 shall be construed as reference to Advocate-General of the State.
