Section 92(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)In case where there is a reciprocal arrangement under Section 29 of the Code the processes of other countries intended for service on any person within the jurisdiction of the High Court of Andhra Pradesh and sent to any Civil Court having jurisdiction over the place where such person resides shall be served according to the procedure laid down in the reciprocal arrangement and if no such procedure is laid down and also in cases where there is no reciprocal arrangement, they shall be served in the manner prescribed by the Code and these rules and the return of service shall be sent in accordance with the said procedure, if any, or direct to the Issuing Court in the absence of such procedure.
