Section 80(3)(b) in The Indo-Tibetan Border Police Force Rules, 1994

[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(3)(b) in The Indo-Tibetan Border Police Force Rules, 1994

(b)the presiding officer having regard to the evidence contained in the record of evidence or the abstract of evidence and all the circumstances, considers that the accused should plead not guilty; or

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Union of India - Subsection

Section 80(3)(b) in The Indo-Tibetan Border Police Force Rules, 1994