Section 69 in Bharatiya Nagarik Suraksha Sanhita, 2023
69. Service of summons outside local limits.
When a Court desires that a summons issued by it shall be served at any place outside its local jurisdiction, it shall ordinarily send such summons in duplicate to a Magistrate within whose local jurisdiction the person summoned resides, or is, to be there served.[Similar to Section 67 from Old CrPC-Also Refer]
