Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter VI	Processes To Compel Appearance
63	Service of summons on corporate bodies and societies
Description	Service of a summons on a corporation may be effected by serving it on the secretary, local manager or other principle officer of the corporation, or by letter sent by registered post, addressed to the chief officer of the corporation in India, in which case the service shall be deemed to have been effected when the letter would arrive in ordinary course of post. Explanation.- In this section, "corporation" means an incorporated company or other body corporate and includes a society registered under the Societies Registration Act, 1860.