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PROCEDURE OF THE HIGH COURT FOR UTTAR PRADESH ACT 1869
13 of 1869
19th March, 1869
An Act further to amend the Procedure of the High Court of Judicature for 2[Uttar Pradesh]. Preamble. WHEREAS it is expedient to amend the procedure of the High Court of Judicature for3[Uttar Pradesh]; It is hereby enacted as follows--
SECTION 01: TRIAL OF NATIVES AND EUROPEAN BRITISH SUBJECTS CONJOINTLY
[Repealed by the Advocate-Generals (Powers) Act, 1875 (10 of 1875).]
SECTION 02: RECORD OF EVIDENCE
[Repealed by the Advocate-General's (Powers) Act. 1875 (10 of 1875)]
SECTION 03: POWER TO AWARD COSTS ON PETITIONS, ETC.
Whenever any petition, application or motion is made in any matter coming before the said Court in the exercise of its civil4[* * *] or other jurisdiction, the Court shall have power to award and apportion costs in any manner it may think fit.
SECTION 04: PENALTY FOR MAKING FALSE STATEMENTS IN SUPPORT OF PETITIONS, ETC
whenever the Court shall require the statements in support of any such petition, application or motion to be verified by a declaration in writing, the per- son making such verification shall, if any such statement is false, and if he either knows or believes it to be false, or dose not believe it to be true, be deemed to have intentionally given false evidence in a stage of a judicial proceeding.
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