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[Cites 0, Cited by 41] [Section 204(1)] [Section 204] [Entire Act]

Union of India - Subsection

Section 204(1)(b) in The Code of Criminal Procedure, 1973

(b)a warrant case, he may issue a warrant, or, if he thinks fit, a summons, for causing the accused to be brought or to appear at a certain time before such Magistrate or (if he has no jurisdiction himself) some other Magistrate having jurisdiction.