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Report No. 74

8. Same principle applicable to other statutory inquiries on oath with right to cross-examination.-

What we have said above would also hold good in case of inquiries on oath under other statutory provisions, whereunder a right of cross-examination of the nature and in the circumstances mentioned above is conferred.



Proposal to amend the Indian Evidence Act, 1872 so as to render admissible certain statements made by witnesses before Commissions of Inquiry and other Statutory Authorities Back




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