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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)Every person on whom a summons is so served personally shall, if so required by the serving officer, sign a receipt therefor on the back of the other duplicate.[Similar to Section 62 from Old CrPC-Also Refer]