1 [ 8C. Right of cross-examination and representation by legal practitioner. --The appropriate Government, every person referred to in section 8B and, with the permission of the Commission, any other person whose evidence is recorded by the Commission,-- (a) may cross-examine a witness other than a witness produced by it or him; (b) may address the Commission; and (c) may be represented before the Commission by a legal practitioner or, with the permission of the Commission, by any other person.]Open in Lexace · Ask the AI about this section
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