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[Cites 0, Cited by 2] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in The Protection of Children from Sexual Offences Act, 2012

(4)In case contents are being recorded in the language not understood by the child or wherever it is deemed necessary, a translator or an interpreter, having such qualifications, experience and on payment of such fees as may be prescribed, shall be provided to the child if he fails to understand the same.