Section 22(4) in The National Investigation Agency Act, 2008
(4)On and from the date when the Special Court is [designated] [Substituted 'constituted' by Act No. 16 of 2019, dated 24.7.2019.] by the State Government the trial of any offence investigated by the State Government under the provisions of this Act, which would have been required to be held before the Special Court, shall stand transferred to that Court on the date on which it is [designated] [Substituted 'constituted' by Act No. 16 of 2019, dated 24.7.2019.].
