Section 46(1) in The Prevention of Money-Laundering Act, 2002
(1)Save as otherwise provided in this Act, the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) (including the provisions as to bails or bonds), 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 Session and the persons conducting the prosecution before the Special Court, shall be deemed to be a Public Prosecutor:Provided that the Central Government may also appoint for any case or class or group of cases a Special Public Prosecutor.
