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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jharkhand - Subsection

Section 58(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)Should any instance occur in which a foreign language is used or in which the evidence may be delivered in a dialect to which a Judge may be unaccustomed, an interpreter may be employed.