Section 31 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
31. Application for Code of Criminal Procedure, 1989 to proceedings before a Special Court.
- Save as otherwise provided in this Act, the provisions of the Code of Criminal Procedure, Samvat 1989 (including the provisions as to remand) shall apply to the proceedings before a Special Court and for the purposes of the said provisions, the Special Court shall be deemed to be a Court of Sessions and the person conducting a prosecution before a Special Court, shall be deemed to be a Public Prosecutor.
