Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(a) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (a)"Address for service" means the place appointed by a party, or his Advocate, at which service of summons, notice or other process may be made on such party;
