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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 16 in The Public Servants (Inquiries) Act, 1850

16. Evidence for defence and examination of witnesses.—

The evidence for the defence shall then be exhibited, and the witnesses examined, who shall be liable to cross-examination and re-examination and to examination by the commissioners according to the like rules as the witnesses for the prosecution.