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Union of India - Section

Section 142 in Bharatiya Sakshya Adhiniyam, 2023

142. Examination of witnesses.

(1)The examination of a witness by the party who calls him shall be called his examination-in-chief.
(2)The examination of a witness by the adverse party shall be called his cross-examination.
(3)The examination of a witness, subsequent to the cross-examination, by the party who called him, shall be called his re-examination.[Similar to Section 137 from Old IEA-Also Refer]