Code of Criminal Procedure Act, 1973

Back

Sections	Particulars
Chapter XXVIII	Special Courts
438	Application of Code to proceedings before Special Court
Description	Save as otherwise provided in this Act, the provisions of the Code of Criminal Procedure, 1973 shall apply to the proceedings before a Special Court and for the purposes of the said provisions, the Special Court shall be deemed to be a Court of Session and the person conducting a prosecution before a Special Court shall be deemed to be a Public Prosecutor.