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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(5) in The Code of Civil Procedure, 1908

(5)The Court may strike out a pleading which is not verified by a Statement of Truth, namely, the affidavit set out in the Appendix to this Schedule.
High Court Amendments-[Bombay].-In Order VI, rule 15, substitute a colon for the full stop at the end of sub-rule (1) and add thereafter the following proviso:"Provided that in respect of pleadings to be filed in the Bombay City Civil Court such verification shall, within the local jurisdiction of the Court, be made before one of the officers of the said Court empowered to administer oath, and elsewhere, before any officer mentioned in section 139 of the Code of Civil Procedure, 1908."-(1-10-1983).[Orissa].-Same as that of Patna-(w.e.f. 27-9-1961).[Patna].-For sub-rule (1), substitute the following:"Save as otherwise provided by any law for the time being in force, the facts stated in every pleading shall be verified by solemn affirmation or on oath of the party or of one of the parties pleading or of some other person proved to the satisfaction of the Court to be acquainted with the facts of the case, before any officer empowered to administer oath under section 139 of the Code."-(27-9-1961).