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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(iii) in Gujarat High Court Rules, 1993

(iii)Where the party is not represented by an Advocate, the officer administering the oath or affirmation shall direct a translator from Translation Department to interpret the contents of the document to the deponent on the payment of such fees as may be prescribed. The Translator interpreting the document shall certify below the document that its contents have been interpreted to the deponent in a language known to him.