Section 73 in The Code of Criminal Procedure, 1989 (1933 A. D.)
73. Service of summons outside local limits.
- When a Court desires that a summons issued by it shall be served at any place outside the local limits of its jurisdiction, it shall ordinarily send such summons in duplicate to a Magistrate within the local limits of whose jurisdiction the person summoned resides or is, to be there served.
