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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(4) in The Navy Act, 1957

(4)If the court accepts the plea of guilty, it shall be recorded as the finding of the court and the court shall proceed to take steps to pass sentence unless there are other charges to be tried in which event the sentence shall be deferred until after the findings on such charges are given.