Section 91 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
91. [ Processes of Pakistani Court] [P. Dis. No. 93 of 1956. ]:
- The summons and other processes issued by any Civil or Revenue Court in Pakistan for service or any person residing within jurisdiction of the High Court of Andhra Pradesh and sent to any Civil Court having jurisdiction in the place where such person resides, shall be served by such Civil Court as if they were issued by the Indian Courts and the return of service shall be sent direct to the issuing Court in Pakistan.
