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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(3) in The Border Security Force Rules, 1969

(3)If there is more than one charge-sheet, against the accused, before the Court, the Court shall proceed with the charges in the first of such charge-sheets and shall announce its finding thereon and if the accused has pleaded guilty comply with rule 78 before it arraigns him upon the charges in any subsequent charge-sheet.