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[Cites 0, Cited by 0] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(3) in Companies (Court) Rules, 1959

(3)Notes of the examination may be permitted to be taken by the witness or any person on his behalf on his giving an undertaking to the Court that such notes shall be used only for the purpose of the re-examination of the witness. On the conclusion of the examination, the notes shall, unless otherwise directed, be handed over to the Court for destruction.