Section 162(2) in Bharatiya Sakshya Adhiniyam, 2023
(2)Whenever a witness may refresh his memory by reference to any document, he may, with the permission of the Court, refer to a copy of such document:Provided that the Court be satisfied that there is sufficient reason for the non-production of the original:Provided further that an expert may refresh his memory by reference to professional treatises.[Similar to Section 159 from Old IEA-Also Refer]
