Section 79 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
79. Cross-examination.
- When the examination-in chief is concluded, the opposite Side should be allowed to cross-examine the witness, or if unable to do so, to suggest questions to be put by the court. In cross-examination leading questions are permissible.Re-examination. - Then should fallow, if necessary for the purpose of enabling the witness to explain answers which he may have imperfectly given on cross-examination and to aid such further facts as may be admissible for the purpose.
