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Report No. 185 95. Substitution of section 165.- For section 165 of the principal Act the following section shall be substituted, namely:- "165 Judge`s power to put question or order production.- (1) Subject to the provisions of sub-sections (2), the Judge may, in order to discover or to obtain proper proof of relevant facts, ask any question he pleases, in any form, at any time, of any witness, or of the parties, about any fact relevant or irrelevant; and may order the production of any document or thing: Provided that the parties or their agents shall not be entitle.- (a) to make any objection to any such question or order, or, (b) without the leave of the court, to cross-examine any witness upon any answers given in reply to any such question. (2) Nothing in sub-section (1) shall authorize a Judge to- (a) ask or compel a witness to answer any question or to produce any document which such witness would be entitled to refuse to answer or produce, under the provisions of this Act or under any other law for the time being in force, if the questions were asked or the documents were called for by the adverse party; or (b) dispense with primary evidence of any document, except in the cases hereinbefore excepted. (3) Notwithstanding anything contained in this section, the judgment of the Court must be based upon facts declared relevant under this Act and duly proved."    |
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