Section 86(4) in The Code of Civil Procedure, 1908
(4)The preceding provisions of this section shall apply in relation to-(a)[ any Ruler of a foreign State;] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29 (w.e.f. 1.2.1977).](aa)[] [Clause (a) re-lettered as Clause (aa) by the Code of Civil Procedure (Amendment) Act, 1976, Section 29 (w.e.f. 1.2.1977).] any Ambassador or Envoy of a foreign State;(b)any High Commissioner of a Commonwealth country; and(c)any such member of the staff [of the foreign State or the staff or retinue of the Ambassador] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29, for certain words (w.e.f. 1.2.1977).] 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,[as they apply in relation to a foreign State.] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29, for certain words (w.e.f. 1.2.1977).]
