(See section 63)
To..............(name of accused) of ...................(address)
WHEREAS your attendance is necessary to answer to a charge of..................... .....................(state shortly the offence charged), you are hereby required to appear in person (or by an advocate, before the (Magistrate) of.................., on the...................day.............. Herein fail not.
Dated, this................. day of................. , 20 ............ .
| (Seal of the Court) |
(Signature) |
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