Section 115 in The Code of Criminal Procedure, 1989 (1933 A. D.)
115. Copy of order under section 112 to accompany summons or warrant.
- Every summons or warrant issued under section 114 shall be accompanied by a copy of the order made under section 112, and such copy shall be delivered by the officer serving or executing such summons or warrant to the person served with, or arrested under the same.
