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[Cites 0, Cited by 0] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(1) in The Assam Rifles Act, 2006

(1)At all trials by a General Assam Rifles Court or by a Petty Assam Rifles Court, as soon as the Court is assembled, the names of the presiding officer and members shall be read over to the accused, who shall thereupon be asked whether he objects to being tried by any officer sitting on the court.