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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(3) in The National Security Guard Rules, 1987

(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 76 reinstate such alternative charge, arraign the accused thereof and proceed with the trial as if it had never been withdrawn.