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[Cites 0, Cited by 0] [Section 154(4)] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(4)(a) in The Assam Rifles Rules, 2010

(a)If from the statement of the accused, or from the summary of evidence, or otherwise, it appears to the court that the accused did not understand the effect of his plea of guilty, the court shall alter the record and enter a plea of not guilty and proceed with the trial accordingly.