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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3)(d) in The Air Force Rules, 1969

(d)When a Court has recorded an opinion as is referred to in clause (c) and proceeds with the trial as on a plea of "not guilty", they shall, if there was a charge laid in the alternative which the prosecutor withdrew under rule 60, reinstate such alternative charge, arraign the accused thereon and proceed with the trial as if such charge had never been withdrawn.