Section 6 in Code of Criminal Procedure, (Gujarat Amendment) Act, 2017
6. Amendment of Section 317 of 2 of 1974.
- In the principal Act, to Section 317, the following Explanation shall be added, namely :"Explanation. - For the purpose of this Section "Personal attendance of the accused" shall include his attendance through the medium of Electronic Video Linkage as provided in Section 273.".
