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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(1) in The Assam Rifles Rules, 2010

(1)When any evidence is given in a language, which any of the officers comprising the court, the Law Officer, the prosecutor, the accused or his defending officer or counsel does not understand, that evidence shall be interpreted to such officer or person in a language which he does understand and if an interpreter in such language has been appointed by the convening authority, and duly sworn or affirmed, the evidence shall be interpreted by him.