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State of Jammu-Kashmir - Section

Section 142 in The Evidence Act, 1977 (1920 A.D)

142. When they must not be asked.

- Leading questions must not, if objected to by the adverse party, be asked in an examination-in-chief, or in a reexamined, except with the permission of the Court.The Court shall permit leading questions as to matters which are introductory or undisputed, or which have, in its opinion, been already sufficiently proved.