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[Cites 0, Cited by 2] [Section 105(1)] [Section 105] [Entire Act]

Union of India - Subsection

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

(i)within the local jurisdiction of a Court in any State or area in India outside the said territories, it may send such summons or warrant in duplicate by post or otherwise, to the presiding officer of that Court to be served or executed; and where any summons referred to in clause (a) or clause (c) has been so served, the provisions of section 68 shall apply in relation to such summons as if the presiding officer of the Court to whom it is sent were a Magistrate in the said territories;