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[Cites 0, Cited by 0] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(3) in The Assam Rifles Rules, 2010

(3)When the court records a plea of not guilty in respect of any charge under sub-rule (2) it shall, if there was a charge laid in the alternative thereto which the prosecutor withdrew under rule 86 reinstate such alternative charge, arraign the accused thereon and proceed with the trial as if it had never been withdrawn.