Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(1) in The National Security Guard Rules, 1987

(1)The accused person's plea of "Guilty" or "Not Guilty"(or if her refuses to plead or does not plead intelligibly either one or the other, a plea of "Not Guilty") shall be recorded on each charge.