Section 13(2) in Himachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 1999
(2)The provisions of the Code of Criminal Procedure, 1973 (Central Act No. II of 1974), shall so far as may be, apply to the proceedings before a Special Court and for the purpose of the said provisions a Special Court shall be deemed to be a Magistrate.Chapter-V
