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  • Indian Evidence Act, 1872
  • Cross–examination of person called to produce a document Section-139

Indian Evidence Act, 1872

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Sections Particulars
Chapter X The Examination Of Witnesses
139 Cross–examination of person called to produce a document
Description A person summoned to produce a document does not become a witness by the mere fact that he produces it and cannot be cross examined unless and until he is called as a witness.

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