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Indian Evidence Act, 1872 150. Procedure of Court in case of question being asked without reasonable grounds If the Court is of opinion that any such question was asked without reasonable grounds. It may, if it was asked by any barrister, pleader, vakil or attorney, report the circumstances of the case to the High Court or other authority to which such barrister, pleader, vakil or attorney is subject in the exercise of his profession.    |
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