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[Cites 0, Cited by 0] [Section 86(5)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(5)(d) in The Code of Civil Procedure, 1908

(d)any such member of the staff of the foreign State or the staff or retinue of the Ruler, Ambassador or Envoy of a foreign State or of the High Commissioner of a Commonwealth country, as the Central Government may, by general or special order, specify in this behalf.