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Union of India - Section

Section 56 in The Air Force Rules, 1969

56. Arraignment of accused .-(1) After the members of the Court and other persons are sworn or affirmed as above-mentioned, the accused shall be arraigned, on the charges against him.

(2)The charges upon which the accused is arraigned shall be read and, if necessary translated to him, and he shall be required to plead separately to each charge.