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Union of India - Section

Section 135 in The Air Force Rules, 1969

135. Arraignment .-When the Court is sworn or affirmed, the judge-advocate, if any, or the presiding officer shall inform the accused then to be tried, the offence with which he is charged, if necessary, with an explanation giving him full information of the act or omission with which he is charged, and shall ask the accused whether he is guilty or not of the offence.