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[Cites 0, Cited by 6] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1) in The Code of Criminal Procedure, 1973

(1)Notwithstanding anything contained in the preceding sections of this Chapter, a Court issuing a summons to a witness may, in addition to and simultaneously with the issue of such summons, direct a copy of the summons to be served by registered post addressed to the witness at the place where he ordinarily resides or carries on business or personally works for gain.