Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter VI	Processes To Compel Appearance
65	Procedure when service cannot be effected as before provided
Description	If service cannot by the exercise of due diligence be effected as provided in section 62, section 63 or section 64, the serving officer shall affix one of the duplicates of the summons to some conspicuous part of the house or homestead in which the person summoned ordinarily resides; and thereupon the Court, after making such inquiries as it thinks fit, may either declare that the summons has been duly served or order fresh service in such manner as it considers proper.