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[Cites 0, Cited by 0] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(5) in The Indo-Tibetan Border Police Force Rules, 1994

(5)If a plea of "Guilty "is recorded on some charges and the trial proceeds with respect to other charges in the same charge-sheet, the proceedings under sub-rules (2) and (3) shall take place after the findings on the other charges in the same charge-sheet are recorded.