Section 93 — Provisions of this Chapter generally applicable to summons and warrants of arrest.
Bharatiya Nagarik Suraksha Sanhita, 2023
The provisions contained in this Chapter relating to summons and warrant, and their issue, service and execution, shall, so far as may be, apply to every summons and every warrant of arrest issued under this Sanhita.Open in Lexace · Ask the AI about this section
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