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The Bharatiya Sakshya Adhiniyam, 2023 157. Question by party to his own witness. (1) The Court may, in its discretion, permit the person who calls a witness to put any question to him which might be put in cross-examination by the adverse party. (2) Nothing in this section shall disentitle the person so permitted under sub-section (1), to rely on any part of the evidence of such witness.    |
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