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[Cites 0, Cited by 1] [Section 278] [Entire Act]

Union of India - Subsection

Section 278(3) in The Code of Criminal Procedure, 1973

(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.
GUJARAT.- After sub-section (3) of the Section 278 added the following sub-section namely :-"(4) Nothing contained in sub-Sections (1) to (3) shall apply when the evidence under Section 273 is taken through the medium of Electronic Video Linkage.(5) The evidence taken through the medium of Electronic Video Linkage in electronic form shall be the electronic record within the meaning of clause (t) of Section 2 of the Information Technology Act, 2000 (21 of 2000)." [Gujarat Act No. 31 of 2017, Section 278]