Report No. 28
49. Section 3 and Courts-martial.-Section 3 of the Act excludes from its operation proceedings before courts-martial, as these courts have power to administer oaths under the various statutes relating to armed forces. [See section 130 of the Air Force Act, 1950, section 131 of the Army Act, 1950 , and section 110(1) of the Navy Act, 1957.1 There are also provisions in sections 108 and 109 of the Navy Act, 1957, regarding oaths and affirmations to be administered to interpreters and shorthand writers. The section does not require any change in this respect.
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