Section 58(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)[ Notice of the application may be served on a party not appearing by Advocate by registered post acknowledgement due, or by speed post or by an approved courier service or by fax message or by electronic mail service or by such means to the address given in the pleading and in the event of its non-service on the party by means of summons to be delivered to the party or in the event of the party being absent or refusing to receive the same, affixture at his address.] [Substituted by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.]
