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[Cites 0, Cited by 1] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Code of Criminal Procedure, 1973

(2)When an acknowledgement purporting to be signed by the witness or an endorsement purporting to be made by a postal employee that the witness refused to take delivery of the summons has been received, the Court issuing the summons may declare that the summons has been duly served.
ANDMAN AND NICOBAR AND LAKSHADWEEP ISLANDS.- (i) In sub-section (1) after the words "to be served by registered post." insert the words "or of the substance thereof to be served by wireless message."(ii) In sub-section (2) for the words "that the witness refused to take delivery of the summons," substitute the words "or a wireless messenger that the witness refused to take delivery of the summons or the message, as the case may be." [Regn. 6 of 1977, Section 2 w.e.f. 17.11.1977]
B. Warrant of arrest