Indian Evidence Act, 1872

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Sections	Particulars
Chapter X	The Examination Of Witnesses
142	When they must not be asked
Description	Leading questions must not, if objected to by the adverse party be asked in an examination-in-chief, or in a re-examination, except with the permission of the Court.The Court shall permit leading questions as to matters which are introductory or undisputed, or which have, in its opinion, been already sufficiently proved.