117. Investigations arrest, searches, etc., how to be made.
- [All investigations, arrests, detention in custody and searches shall be made in accordance with the provisions of the code of Criminal Procedure, 1973 (2 of 1974).] [Substituted by Gujarat Act No. 9 of 2017, dated 16.3.2017.].Provided that [***] [The words beginning with the words 'in any local area' and ending with the words 'State Government' was deleted by Bombay 26 of 1952, Section 46.] no search shall be deemed to be illegal by reason only of the fact that witnesses for the search were not inhabitants of the locality in which the place searched is situated.
