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Sections | Particulars |
---|---|
CHAPTER VII | PROCESSES TO COMPEL THE PRODUCTION OF THINGS |
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. |
86540
103860
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