Section 105(2) in The Code of Criminal Procedure, 1973
(2)Where a Court in the said territories has received for service or execution -(a)a summons to an accused person, or(b)a warrant for the arrest of an accused person, or(c)a summons to any person requiring him to attend and produce a document or other thin or to product it, or(d)a search-warrant,[issued by -(i)a Court in any State or are in India outside the said territories;(ii)a Court, Judge or Magistrate in a contracting State, it shall cause the same to be served or executed] as if it were a summons or warrant received by it from another Court in the said territories for service or execution within its local jurisdiction; and where -(i)a warrant of arrest has been executed, the person arrested shall, so far as possible, be dealt with in accordance with the procedure prescribed by Sections 80 and 81;(ii)a search-warrant has been executed, the things found in the search shall, so far as possible, be dealt with in accordance with the procedure prescribed by Section 101 :[Provided that in a case where a summons or search warrant received from a contracting State has been executed, the documents or things produced or things found in the search shall he forwarded to the Court issuing the summons or search warrant through such authority as the Central Government may, by notification, specify in this behalf.] [Inserted by Act 32 of 1988, Section 2 (w.e.f. 25-5-1988).][CHAPTER VII-A [Chap. VII-A (containing Sections 105-A to 105-L) inserted by Act 40 of 1993, Section 3 (w.e.f. 20-7-1994).] Reciprocal Arrangements For Assistance In Certain Matters And Procedure For Attachment And Forfeiture Of Property]
