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[Cites 0, Cited by 1] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(1) in The Code of Civil Procedure, 1908

(1)The Court may, on the application of any party for the issue of a summons for the attendance of any person, permit such party to effect service of such summons on such person and shall, in such a case, deliver the summons to such party for service.