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State of Andhra Pradesh - Section

Section 13 in Criminal Rules of Practice and Circular Orders, 1990

13. Mode of service:

- When the serving officer delivers or tenders a copy of the summons to the person sought to be served personally or to an agent or other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered as an acknowledgement or service endorsed on the original summons.