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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(1) in The Army Rules, 1954

(1)The prosecutor and the accused, respectively, are, at all times after the Judge-Advocate is named to act on the Court, entitled to his opinion on any question of law relative to the charge or trial, whether he is in or out of Court, subject, when he is in Court, to the permission of the Court.