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[Cites 0, Cited by 0] [Section 93A(5)] [Section 93A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 93A(5)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)a summons to any person requiring him to attend and produce a document or other thing, or to produce it, or