Indian Evidence Act, 1872

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Sections	Particulars
Chapter X	The Examination Of Witnesses
137	Examination in chief
Description	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 a witness, subsequent to the cross-examination by the party who called him, shall be called his re-examination.