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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3) in The Assam Rifles Rules, 2010

(3)If the court allows the plea it shall record the same alongwith brief reasons in support thereof, and adjourn and report to the convening authority:Provided that if there is another charge or another charge-sheet before the court, the court may, before adjourning under this rule, proceed with the trial of the accused on such other charge or the other charge sheet.