Section 22(3) in The National Investigation Agency Act, 2008
(3)The jurisdiction conferred by this Act on a Special Court shall, until a Special Court is [designated] [Substituted 'constituted' by Act No. 16 of 2019, dated 24.7.2019.] by the State Government under sub-section (1) in the case of any offence punishable under this Act, notwithstanding anything contained in the Code, be exercised by the Court of Session of the division in which such offence has been committed and it shall have all the powers and follow the procedure provided under this Chapter.
