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The Bharatiya Sakshya Adhiniyam, 2023 142. Examination of witnesses. (1) The examination of a witness by the party who calls him shall be called his examination-in-chief. (2) The examination of a witness by the adverse party shall be called his cross-examination. (3) The examination of a witness, subsequent to the cross-examination, by the party who called him, shall be called his re-examination.    |
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