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[Cites 0, Cited by 3] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

(1)The Special 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 specified in the Code of Criminal Procedure, 1973 (Central Act II of 1974) for the trial of warrant cases by Magistrates.