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Union of India - Section

Section 69 in The Code of Criminal Procedure, 1973

69. Service of summons on witness by post.

(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.
(2)When an acknowledgement purporting to be signed by the witness or an endorsement purporting to be made by a postal employee that the witness refused to take delivery of the summons has been received, the Court issuing the summons may declare that the summons has been duly served.
ANDMAN AND NICOBAR AND LAKSHADWEEP ISLANDS.- (i) In sub-section (1) after the words "to be served by registered post." insert the words "or of the substance thereof to be served by wireless message."(ii) In sub-section (2) for the words "that the witness refused to take delivery of the summons," substitute the words "or a wireless messenger that the witness refused to take delivery of the summons or the message, as the case may be." [Regn. 6 of 1977, Section 2 w.e.f. 17.11.1977]
B. Warrant of arrest