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[Cites 0, Cited by 0] [Section 144(4)] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(4)(b) in The Indo-Tibetan Border Police Force Rules, 1994

(b)Any alternative charges withdrawn under sub-rule (1) shall be reinstated in the charge-sheet and the trial shall take place as if they had never been withdrawn.