Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 602M in The General Rules (Civil), 1957

602M. Defence.

- The pleader or the Mukhtar shall then be called upon to enter upon his defence. The case shall be opened on his behalf and the examination, cross-examination and re-examination of the witnesses produced by him shall follow.The pleader or the Mukhtar may also offer himself for examination on oath and in that case he shall be allowed to be examined, cross-examined and re-examined.