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[Cites 0, Cited by 1] [Section 277] [Entire Act]

Union of India - Subsection

Section 277(c) in The Code of Criminal Procedure, 1973

(c)where under clause (b) evidence is taken down in a language other than the language of the Court, a true translation thereof in the language of the Court, shall be prepared as soon as practicable, signed by the Magistrate or presiding Judge, and shall form part of the record :