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[Cites 0, Cited by 0] [Section 314] [Entire Act]

Union of India - Subsection

Section 314(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)Whenever any evidence is given in a language not understood by the accused, and he is present in Court in person, it shall be interpreted to him in open Court in a language understood by him.