Section 90 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
90. [ Service on the defendant] [P. Dis. No. 93 of 1956. ]:
- The summons and other processes issued by any Civil Court intended for service on a person, other than a Public Officer in Pakistan may be sent direct to the Court (not being the High Court) in Pakistan under whose jurisdiction he is residing.Service of Foreign Processes in the State
