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[Cites 0, Cited by 0] [Section 86(4)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(4)(a) in The Code of Civil Procedure, 1908

(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;