Section 2 in The Code of Criminal Procedure (Tamil Nadu Amendment) Act, 2003
2. Amendment of section 167.
- In section 167 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974),-(1)in the proviso to sub-section (2), in clause (b), after the expression "produced before him", the expression "either in person or through the medium of electronic video linkage" shall be added;(2)in the Explanation-II under sub-section (2), after the expression "an accused person was produced", the expression "in person or, as the case may be, through the medium of electronic video linkage" shall be inserted.
