(4)The [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] shall observe the same procedure for the trial of offences under this Act as the High Court would observe if it were trying the case under the section 474 of the Code of Criminal Procedure, 1973 and for that purpose the [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] shall be deemed to be High Court under the said Code.
