Section 8(3) in The Rajasthan Dacoity Affected Areas Act, 1986
(3)Save as otherwise expressly provided in this Act, the provisions of the Indian Evidence Act, 1872 (Central Act 1 of 1872) and the Code shall, in so far as they are not inconsistent with the provisions of this Act, apply to the proceedings before a special court and for the purpose of the said provisions of the Code, the special court shall be deemed to be a court of session to be deemed person conducting the prosecution before the special court shall be deemed to be a Public Prosecutor.
