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Union of India - Section

Section 231 in The Code of Criminal Procedure, 1973

231. Evidence for prosecution.

(1)On the date so fixed, the Judge shall proceed to take all such evidence as may be produced in support of the prosecution.
(2)The Judge may, in his discretion, permit the cross-examination of any witness to be deferred until any other witness or witnesses have been examined or recall any witness for further cross-examination.