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State of Uttar Pradesh - Section

Section 87 in The General Rules (Civil), 1957

87. Witnesses in attendance to be examined.

- On the day fixed for recording the evidence of witnesses, the evidence of all witnesses in attendance shall, so far as is possible, be recorded. That some witnesses have not attended is no reason for not recording the evidence of those in attendance. If the examination of all the witnesses is not concluded on the same day it shall be proceeded with, if possible, from day-to-day.