Section 105(1)(ii) in The Code of Criminal Procedure, 1973

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Union of India - Subsection

Section 105(1)(ii) in The Code of Criminal Procedure, 1973

(ii)in any country of place outside India in respect of which arrangements have been made by the Central Government with the Government of such country or place for service or execution of summons or warrant in relation to criminal matters (hereafter in this section referred to as the contracting State), it may send such summons or warrant in duplicate in such form, directed to such Court, Judge or Magistrate, and sent to such authority for transmission, as the Central Government may, by notification, specify in this behalf;]

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Union of India - Subsection

Section 105(1)(ii) in The Code of Criminal Procedure, 1973