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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Madhya Pradesh - Subsection

Section 150(3) in M.P. Civil Court Rules, 1961

(3)While it is necessary for the Judge to check random and pointless questioning be should be careful not to frustrate a skilful cross-examination by interposing when the draft of the questions is not immediately apparent and some questions are repeated. He should endeavour to follow the line and purpose of the cross-examination closely and should only ask the examiner to explain relevancy of a line of enquiry when it obviously possesses no point or bearing upon the case.