Section 9(4) in The Code Of Civil Procedure (Amendment) Act, 2002
(4)Notwithstanding anything contained in sub- rule (1), where a defendant resides outside the jurisdiction of the Court in which the suit is instituted, and the Court directs that the service of summons on that defendant may be made by such mode of servi e of summons as is referred to in sub- rule (3) (except by registered post acknowledgment due), the provisions of rule 21 shall not apply.
