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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(4) in The Army Rules, 1954

(4)If the convening officer directs that, in the event of the conviction of an accused person upon a charge in any charge-sheet, he need not be tried upon the subsequent charge-sheets the Court in such event may, without trying the accused upon any of the subsequent charge-sheets, proceed as provided in sub-rule (3).