Section 313(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)If the record of the evidence is in a language different from that in which it has been given and the witness does not understand that language, the record shall be interpreted to him in the language in which it was given, or in a language which he understands.[Similar to Section 278 from Old CrPC-Also Refer]
