Section 73(3)(a) in The Border Security Force Rules, 1969

[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(3)(a) in The Border Security Force Rules, 1969

(a)If he approves the decision of the Court to allow the objection,-

(i)dissolve the Court; or

(ii)where there is another charge or another charge-sheet before the Court to which the objection does not relate and which the Court has not tried, direct the Court to proceed with the trial of such other charge or charge-sheet only; or

(iii)amend the charge to which the objection relates if permissible under rule 58 and direct the Court to try it as amended.

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Union of India - Subsection

Section 73(3)(a) in The Border Security Force Rules, 1969