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Union of India - Section

Section 157 in Bharatiya Sakshya Adhiniyam, 2023

157. Question by party to his own witness.

(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 party.
(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.[Similar to Section 154 from Old IEA-Also Refer]