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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Andhra Pradesh - Subsection

Section 89(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)Where such defendant is serving in connection with the affairs, of any other Government in Pakistan or under any local authority in Pakistan the summons maybe, sent to the Home Secretary to that Government, or as the case may be, to the Home Secretary to the Government within whose territory the local authority has its jurisdiction.