Section 2 in Code of Criminal Procedure, (Gujarat Amendment) Act, 2017
2. Amendment of Section 273 of 2 of 1974.
- In the Code of Criminal Procedure, 1973 (hereinafter referred to as "the principal Act"), in Section 273, after the words "in the presence of his pleader", the words "or as the case may be, through the medium of Electronic Video Linkage when the Court on its own motion or on an application so directs in the interests of justice" shall be added.
