Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 81] [Entire Act] State of Andhra Pradesh - Subsection Section 81(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (4)Whether any adult member of the family of the person to be served was residing with him and why the service could not be effected on such person.
