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State of Uttar Pradesh - Section

Section 5 in The U.P. Debt Redemption Act, 1940

5. Separate trials.

- Where causes of action in respect of a loan and in respect to an advance in cash or kind made on or after the first day of June, 1940, have been joined in one suit, the court shall order separate trials in respect of the claim based on such loan and in respect of that based on such advance.