 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Central Provinces Laws Act, 1875 12.Sections substituted in same Code.- For sections 182, 190 and 191 of the same Code701 the following shall be substituted (namely):- Note of evidence to be taken.- " 182.A note of the essential points of the evidence of each witness shall be made at the time. and in the course of oral examination, by the Judge, in his own language, or English if he is sufficiently acquainted with- that language, and such notes shall be filed with, and form part of the record of the case. Judge unable to make note to record reason of his inability .- " 190.If the Judge be prevented from making a note as above required, he shall record the reason of his inability to do so, and shall cause such note to be made in writing from his dictation in open Court, and shall sign the same, and such note shall form part of the record. Power to use note made by Judge dying or removed before conclusion of suit.- " 191.When the Judge making a note of the evidence, or causing one to be made as above required, dies or is removed from the Court before the conclusion of the suit, his successor may , if he thinks fit, deal with such note as if he himself had made it or caused it to be made."]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back