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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(3) in The Air Force Rules, 1969

(3)When an accused person pleads "guilty" to the first of two or more charges laid in the alternative, the prosecutor may, after the provisions of sub-rule (2) have been complied with by the Court and before the accused is arraigned on the alternative charge or charges, withdraw such alternative charge or charges without requiring the accused to plead thereto and a record to that effect shall be made upon the proceedings of the Court.