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  • Indian Laws crpc
  • Form of summons Section-61

Code of Criminal Procedure Act, 1973

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Sections Particulars
Chapter VI Processes To Compel Appearance
61 Form of summons
Description Every summons issued by a Court under this Code shall be in writing, in duplicate, signed by the presiding officer of such Court or by such other officer as the High Court may, from time to time, by rule direct, and shall bear the seal of the Court.










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