Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 150 in Bharatiya Sakshya Adhiniyam, 2023 150. When witness to be compelled to answer. If any such question relates to a matter relevant to the suit or proceeding, the provisions of section 137 shall apply thereto.[Similar to Section 147 from Old IEA-Also Refer]
