(33)"police station" means [***] [The words and figures 'in the Greater Bombay a Police station as provided under the provisions of the Bombay Police Act, 1951 and elsewhere' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] any place declared to be a police station for the purposes of [the Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted 'the Code of Criminal Procedure, 1898 (V of 1898)' by Gujarat Act No. 9 of 2017, dated 16.3.2017.];
