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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Air Force Rules, 1969

(2)Where alternative charges are preferred and the accused pleads "not guilty" to the charge which alleges the more serious offence and "guilty" to the other, the Court shall try the accused person as if he had pleaded "not guilty" to all the charges:Provided that this sub-rule shall not apply if the concurrence of the convening officer has been signified by the prosecutor.