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[Cites 0, Cited by 0] [Section 316] [Entire Act]

Union of India - Subsection

Section 316(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)The record shall be shown or read to the accused, or, if he does not understand the language in which it is written, shall be interpreted to him in a language which he understands, and he shall be at liberty to explain or add to his answers.