Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 139 in The Evidence Act, 1977 (1920 A.D) 139. Cross-examination of person called to produce a document. - A person summoned to produce document does not become a witness by the mere fact that the produces it and cannot be cross-examined unless and until he is called as witness.
