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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 272(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The Judge may, in his discretion permit the cross-examination, of any witness to be deferred until any other witness or witnesses have been examined or recall any witness for further cross-examination.