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[Cites 0, Cited by 0] [Section 693] [Entire Act]

State of Rajasthan - Subsection

Section 693(6) in Rules of the High Court of Judicature for Rajasthan, 1952

(6)That the person against whom the application is made shall be at liberty to cross-examine or examine, as the case may be, any person the notes of whose examination are read, in all respects as if such person had made an affidavit on the application.Section -HWitnesses and Depositions