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[Cites 0, Cited by 195] [Entire Act]

Union of India - Section

Section 67 in The Code of Criminal Procedure, 1973

67. Service of summons outside local limits.

- When a Court desires that a summons issued by it shall be served at any place outside its local jurisdiction, it shall ordinarily send such summons in duplicate to a Magistrate within whose local jurisdiction the person summoned resides, or is, to be there served.