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Union of India - Section

Section 111 in The Army Rules, 1954

111. Arraignment of accused .-(1) After the Court and interpreter (if any) are sworn or affirmed as above-mentioned, the accused shall be arraigned on the charges against him.

(2)The charges on 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.