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[Cites 0, Cited by 0] [Section 314] [Entire Act]

Union of India - Subsection

Section 314(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)If he appears by an advocate and the evidence is given in a language other than the language of the Court, and not understood by the advocate, it shall be interpreted to such advocate in that language.