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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2)(i) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)the interpreters and translators shall have functional familiarity with language spoken by the child as well as the official language of the State, either by virtue of such language being his mother tongue or medium of instruction at school at least up to primary school level or the interpreter or translator having acquired knowledge of such language through his vocation, profession or residence in the area where that language is spoken;