- [(1) The Court may, in its discretion, permit the person who calls a witness to put any question to him which might be put in cross-examination by the adverse pity.(2)Nothing in this section shall disentitle the person so permitted under sub-section (1), to rely on any part of the evidence of such witness.] [Section 154 remembered as sub-section (1) and sub-section (2) Inserted by Act IX of 2007, Section 11.]
