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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Signature of receipt for summons. - Every person on whom a summons is so served shall, if so required by the serving officer, sign a receipt therefor on the back of the other duplicate.