Section 13 in Chhattisgarh Protection of Depositors Interest Act, 2005
13. Procedure and powers of Special Court regarding offences.
- For trial of the offence the procedure prescribed for the warrant trial in the Code of Criminal Procedure, 1973 (No. 2 of 1974) shall be applicable and special court may take cognizance of the offence without being committed the case to it.
