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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(6) in The Army Rules, 1954

(6)If a plea of "Guilty", to any charge in a charge-sheet has been recorded as the finding of the Court, the provisions of sub-rules (3) and (4) of rule 54 shall not be complied with until after the Court had arrived at its findings on all the charge-sheets.