Section 71(3)(a) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 71(3)(a) in The National Security Guard Rules, 1987

(a)if he 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, direct the Court to proceed with the trial of such other charge or charge sheet only.

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Union of India - Subsection

Section 71(3)(a) in The National Security Guard Rules, 1987