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Code of Criminal Procedure, (Gujarat Amendment) Act, 2017
(Gujarat Act No. 31 of 2017)
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"(4) Nothing contained in sub-Sections (1) to (3) shall apply when the evidence under Section 273 is taken through the medium of Electronic Video Linkage.
(5) The evidence taken through the medium of Electronic Video Linkage in electronic form shall be the electronic record within the meaning of clause (t) of Section 2 of the Information Technology Act, 2000 (21 of 2000).
4. Amendment of Section 281 of 2 of 1974. - In the principal Act, in Section 281, in sub-Section (6), after the words "the examination of an accused person", the words "either through the medium of Electronic Video Linkage or" shall be inserted. 5. Amendment of Section 291 of 2 of 1974. - In the principal Act, in Section 291, in sub-Section (1), after the words "in the presence of accused", the words "or as the case may be through the medium of Electronic Video Linkage" shall be inserted. 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.".
