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[Cites 0, Cited by 1] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Protection of Children from Sexual Offences Act, 2012

(2)Wherever necessary, the Magistrate or the police officer, as the case may be, may take the assistance of a translator or an interpreter, having such qualifications, experience and on payment of such fees as may be prescribed, while recording the statement of the child.