Section 86(4)(c) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 1] [Section 86(4)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(4)(c) in The Code of Civil Procedure, 1908

(c)any such member of the staff [of the foreign State or the staff or retinue of the Ambassador] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29, for certain words (w.e.f. 1.2.1977).] or Envoy of a foreign State or of the High Commissioner of a Commonwealth country as the Central Government may, by general or special order, specify in this behalf,

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Union of India - Subsection

Section 86(4)(c) in The Code of Civil Procedure, 1908