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29. Service of foreign summonses.
1[Service of foreign summonses.
Summons and other processes issued by-
(a) any Civil or Revenue Court established in any part of India to which the provisions of this Code do not extent, or
(b) any Civil or Revenue Court established or continued by the authority of the Central Government outside India, or
(c) any other Civil or Revenue Court outside India to which the Central Government has, by notification in the Official Gazette, declared the provisions of this section to apply,
may be sent to the Courts in the territories to which this Code extends, and served as if they were summonses issued by such Courts.]
1. Subs. by Act 2 of 1951, sec. 6, for secion 29 (w.e.f. 1-4-1951)
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