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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1) in The National Security Guard Rules, 1987

(1)When an accused pleads guilty to the first of two or more alternative charges, the Court, if it accepts the accuser's plea of guilty, shall record a finding of guilty in respect of the first charge and the prosecutor shall withdraw any alternative charge before the accused is arraigned on it.