Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 302] [Entire Act] Union of India - Subsection Section 302(2) in The Cantonments Act, 2006 (2)Every summons issued under sub-section (1) shall be accompanied by a copy of the record aforesaid and the copy shall be served alongwith the summons on the person against whom the summon is issued.
