Section 17(2) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005
(2)Except the provision of section 467 all the provisions of the Code of Criminal procedure, 1973(Act No.2 of 1974) 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.
