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 1] [Section 87A(1)] [Section 87A] [Entire Act] Union of India - Subsection Section 87A(1)(b) in The Code of Civil Procedure, 1908 (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.