Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 204(1)] [Section 204] [Entire Act] Union of India - Subsection Section 204(1)(a) in The Code of Criminal Procedure, 1973 (a)a summons case, he shall issue his summons for the attendance of the accused, or