Section 32(2) in Banning of Unregulated Deposit Schemes Act, 2019
(2)Save as otherwise provided in section 31, the provisions of the Code of Criminal Procedure, 1973 shall apply -(a)to all arrests, searches and seizures made under this Act;(b)to the proceedings under this Act and for the purposes of the said provisions, the Designated Court shall be deemed to be a Court of Session and the persons conducting the prosecution before the Designated Court, shall be deemed to be Public Prosecutors.
