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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(2)(a) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(a)the qualifications and experience of, and the fees payable to, a translator or an interpreter, a special educator or any person familiar with the manner of communication of the child or an expert in that field, under sub-section (4) of section 19 ; sub-sections (2) and (3) of section 26 and section 38 ;