Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 73 in The Assam Rifles Rules, 2010 73. Objection to interpreter or shorthand writer. - A person shall not be sworn or affirmed as an interpreter or shorthand writer, if he is objected to by the accused, unless the court after hearing the accused and the prosecutor, disallows such objection as being unreasonable.
