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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(3)(a) in The Border Security Force Rules, 1969

(a)if he approves the decision of the Court to allow the plea,-
(i)dissolve the Court; or
(ii)where there is another charge or another charge-sheet before the Court to which the plea does not relate and which the Court has not tried, direct the Court to proceed with the trial of such other charge or charge-sheet only;