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

Union of India - Subsection

Section 87(2) in The Assam Rifles Rules, 2010

(2)Where there is another charge in the charge-sheet to which the accused has pleaded not guilty (or there is another accused who has pleaded not guilty) to a charge in that charge-sheet, the court shall not comply with rule 85 until after it has dealt with such other charge or tried such other accused and has announced and recorded its finding in respect thereof.