Section 17(2) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003
(2)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) except section 438 thereof shall, so far as may be, apply to the proceedings before a Designated Court and for the purposes of the said provisions a Designated Court shall be deemed to be a Magistrate.
