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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Punjab Prisoners (Attendance In Courts) Rules, 1969

(2)Such certificates as aforesaid shall be prima facie evidence of the service of the process, and if the person to whom the process is directed, requests that the copy shown and explained to him be sent to any other person, the Superintendent of Prison shall cause it to be so sent.