Indian Evidence Act, 1872

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Sections	Particulars
Chapter X	The Examination Of Witnesses
150	Procedure of Court in case of question being asked without reasonable grounds
Description	If the Court is of opinion that any such question was asked without reasonable grounds. It may, if it was asked by any barrister, pleader, vakil or attorney, report the circumstances of the case to the High Court or other authority to which such barrister, pleader, vakil or attorney is subject in the exercise of his profession.