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Union of India - Section

Section 137 in The Indian Evidence Act, 1872

137. Examination-in-chief.

The examination of a witness by the party who calls him shall be called his examination-in-chief.Cross-examination - The examination of a witness by the adverse party shall be called his cross-examination.Re-examination. - The examination of a witness, subsequent to the cross-examination by the party who called him, shall be called his re-examination.