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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(4)(a) in The Assam Rifles Rules, 2010

(a)if it 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, may direct the court to proceed with the trial of the accused on such other charge or charge-sheet only;