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[Cites 0, Cited by 0] [Section 254] [Entire Act]

Union of India - Subsection

Section 254(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)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.[Similar to Section 231 from Old CrPC-Also Refer]