(5)"District" means a territorial division constituting a district for the purposes of the Code of Criminal Procedure, 1898 (Bombay V of 1898), but does not include [any area for which a Commissioner of Police has been appointed under section 7] [This portion was substituted for the words, 'Greater Bombay' by Bombay 56 of 1959, section 3, Schedule];[***] [Deleted '(5A)' by Gujarat Act No. 8 of 2018, dated 5.4.2018.]
