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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(3) in The Air Force Rules, 1969

(3)Before a person is sworn or affirmed as interpreter or shorthand writer, the accused shall be informed of the person who is proposed to be sworn or affirmed and may object to the person as not being impartial or for any reasonable cause; and the Court, if it thinks that the objection is reasonable, shall not swear or affirm that person as interpreter or shorthand writer.