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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)Witnesses in attendance shall be examined orally under the direction and supervision of the Court and their evidence taken down in the form of questions and answers or in that of a narrative by a judgment writer or by such other person as may be appointed for the purpose.