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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(1) in The National Security Guard Rules, 1987

(1)After any plea under rules 69 and 71, any objection under rule 70 and any applications under rules 72 and 73 have been dealt with, the accused shall be required subject to sub-rule (2) to plead either guilty or not guilty to each charge on which he is arraigned.