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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)Every summons issued by a Court under this Code shall be in writing, in duplicate, signed and sealed by the presiding officer of such Court, or by such other officer as the High Court may, from time to time, by rule, direct.