Section 77(3)(b) in The Assam Rifles Rules, 2010

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Union of India - Subsection

Section 77(3)(b) in The Assam Rifles Rules, 2010

(b)if it disapproves the decision of the court; either

(i)refer the matter back to the court and direct them to proceed with the trial; or

(ii)convene a fresh court to try the accused,