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State of Haryana - Section

Section 3 in The Punjab Court-fee Stamp Rules 1934

3. Agency for service of criminal processes on which fee is levied.

- Every criminal summons for the service of which a fee is levied under the rules framed by the High Court under section 20 of the Court-fees Act (VII of 1870) shall be served by the process-serving establishment of the Court issuing the summons.