Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 134] [Entire Act] Union of India - Subsection Section 134(1) in The Code of Criminal Procedure, 1973 (1)The order shall, if practicable, be served on the person against whom it is made, in the manner hereinafter provided for service of a summons.
