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Union of India - Section

Section 106 in The Army Rules, 1954

106. Proceedings .-(1) The officer holding the trial hereinafter called the Court, shall record, or cause to be recorded [in the Hindi or English language,] the transactions of every summary Court-Martial.

(2)The evidence shall be taken down in a narrative form in as nearly as possible the words used; but in any case where the Court considers it material, the question and answer shall be taken down verbatim.