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State of Haryana - Section

Section 5 in Haryana Children Rules, 1974

5. Witnesses be questioned by competent authority. Section 67 (sic).

- When witnesses are produced for examination the competent authority, shall make free use of the power conferred on it by Section 165 of the Indian Evidence Act, 1872 to so question them as to bring out any point that may go in favour of the child.