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State of Jammu-Kashmir - Section

Section 137 in The Evidence Act, 1977 (1920 A.D)

137. Explanation-in-chief.

- The examination of a witness by the party who calls him shall be called his examination-in-chief.Cross-examination. - The examination of a witness by the adverse party shall be called his cross-examination.Re-examination. - the examination of witness, subsequent to the cross-examination by the party who called him, shall be called his reexamination.