Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] Union of India - Subsection Section 89(3) in The Army Rules, 1954 (3)In the case of several accused persons to be tried separately, the Court when sworn or affirmed, shall proceed with one case postponing the other cases, and taking them afterwards in succession.
