Section 4 in The Andhra Pradesh Revenue Summonses Act, 1869
4. Persons summoned to produce may send documents by third party:
- Any person may be summoned to produce a [document or other article] [Substituted for the word "document" by Section 4 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958). ] without being summoned to give evidence; and any person summoned merely to produce a [document or other article] [Substituted for the word "document" by Section 4 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958). ] shall be deemed to have complied with the summons if he causes such [document or other article] [Substituted for the word "document" by Section 4 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958). ] to be produced, instead of attending personally to produce the same.
