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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999

(2)The provision of the Code of Criminal Procedure, 1973, shall so far as may be, apply to the proceedings before a Designated Court and for the purposes of the said provisions a Designated Court shall be deemed to be a Magistrate.