Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 316] [Entire Act] Union of India - Subsection Section 316(2) in Bharatiya Nagarik Suraksha Sanhita, 2023 (2)The record shall, if practicable, be in the language in which the accused is examined or, if that is not practicable, in the language of the Court.
