Section 2 in The Economic Offences (Inapplicability of Limitation) Act, 1974
2. Chapter XXXVI of the Code of Criminal Procedure, 1973 not to apply to certain offences.
Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to-(i)any offence punishable under any of the enactments or provisions, if any, thereof specified in the Schedule; or(ii)any other offence, which under the provisions of that Code, may be tried along with such offence,and every offence referred to in clause (i) or clause (ii) may be taken cognizance of by the Court having jurisdiction as if the provisions of that Chapter were not enacted.
