LexSection 109 — Objection to interpreter or shorthand-writer.
The Navy Act, 1957
(1) Before any person is sworn or affirmed as an interpreter or a shorthand-writer, the accused shall be asked if he objects to such person as not being impartial and the court shall decide the objection. (2) The evidence given by a witness shall be read over to him by the shorthand-writer before the witness leaves the court, if so required by the court or the witness.Open in Lexace · Ask the AI about this section