Section 3(iii) in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
(iii)All relevant statutory provisions applicable to judicial proceedings including provisions of the Code of Civil Procedure, 1908, Code of Criminal Procedure, 1973, Contempt of Courts Act, 1971, Indian Evidence Act, 1872 (abbreviated hereafter as the Evidence Act), and Information
