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Report No. 185 Section 134 The 69th Report stated (see para 74.29) that section 134 does not call for any modification. Section 135 We agree with para 75.12 of the 69th Report that no amendments are necessary in section 135. Section 136 We agree with recommendations in para 76.10 of the 69th report that section 136 does not require any amendment. Section 137 In para 77.23, after considerable discussion of these steps in a trial, the 69th Report stated that section 137 does not require any amendment. We agree but we feel that the third paragraph of this section can be restructured as follows: "Re-examination.- The further examination of a witness by the party who called him, subsequent to the cross-examination, shall be called re-examination."    |
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