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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Andhra Pradesh - Subsection

Section 89(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)Where the defendant is a Public Officer (not belonging to the Pakistan Army, Navy or Air Force) serving in connection with the affairs of Pakistan or is an employee in the Railways in Pakistan the summons may be sent for service to the Secretary to the Government of Pakistan in the Ministry of the Interior.