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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1) in The Assam Rifles Rules, 2010

(1)After the court has recorded a finding of guilty, if there is no other charge in the same charge sheet to which the accused has pleaded not guilty and no other accused who has pleaded not guilty to a charge in that charge-sheet, it shall proceed with the trial as directed by rule 88.