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[Cites 0, Cited by 0] [Section 87A] [Entire Act]

Union of India - Subsection

Section 87A(1) in The Code of Civil Procedure, 1908

(1)In this Part,-
(a)"foreign State" means any State outside India which has been recognised by the Central Government; and
(b)"Ruler", in relation to a foreign State, means the person who is for the time being recognised by the Central Government to be the head of that State.