Section 15(1) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011
(1)The Designated Court may take cognizance of the offence without the accused being committed to it for trial and in trying the accused person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973 (2 of 1974) for the trial of warrant cases by Magistrates.
