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  6. Indian Evidence Act Chapter 10. Of the examination of witnesses
  7. Indian Evidence Act Section 161. Right of adverse party as to writing used to refresh memory
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Indian Evidence Act Section 161. Right of adverse party as to writing used to refresh memory

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1Any writing referred to under the provisions of the two last preceding sections must be produced and shown to the adverse party if he requires it; such party may, if he pleases, cross-examine the witness thereupon.

1. As to the application of s. 161 to police diaries, see the Code of Criminal Procedure, 1973 (Act 2 of 1974), s. 172.

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