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[Cites 0, Cited by 2] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(2) in The Code of Civil Procedure, 1908

(2)The service of such summons shall be effected by or on behalf of such party by delivering or tendering to the witness personally a copy thereof signed by the Judge or such officer of the Court as he may appoint in this behalf and sealed with the seal of the Court.