Section 8(3) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(3)Save as otherwise expressly provided in the Act the provisions of the Evidence Act, 1872 (No. 1 of 1872) and the Code shall, in so far they are not inconsistent with the provisions of this Act, apply to the proceedings before a Special Court and for the purposes of the said provisions of the Code, the Special Court shall be deemed to be a Court Session and the person conducting the prosecution before a Special Court shall be deemed to be a public prosecutor.
