Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 142] [Entire Act] Union of India - Subsection Section 142(3) in Bharatiya Sakshya Adhiniyam, 2023 (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]
