Section 161 — Right of adverse party as to writing used to refresh memory.
Indian Evidence Act, 1872
1 161. Right of adverse party as to writing used to refresh memory. -- Any 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.Open in Lexace · Ask the AI about this section