Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 48 in The Army Rules, 1954

48. 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.