Section 84(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)[] [P.Dis. 105 of 1955.] The summons shall contain adequate particulars of the person summoned including the name of the unit and its postal address. If the actual location of the unit, engaged in operational rule, is not, divulged for security reasons then the summons may be addressed as "Care of New Delhi, 56 Army Post Office."C - Service of process on the members of Parliament and of the State Legislature
