Section 105(2)(ii) in The Code of Criminal Procedure, 1973

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Union of India - Subsection

Section 105(2)(ii) in The Code of Criminal Procedure, 1973

(ii)a Court, Judge or Magistrate in a contracting State, it shall cause the same to be served or executed] as if it were a summons or warrant received by it from another Court in the said territories for service or execution within its local jurisdiction; and where -

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Union of India - Subsection

Section 105(2)(ii) in The Code of Criminal Procedure, 1973