Section 143(4)(a) in The Border Security Force Rules, 1969

[Cites 0, Cited by 0] [Section 143(4)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(4)(a) in The Border Security Force Rules, 1969

(a)If from the statement of the accused, or from the record 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.

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Union of India - Subsection

Section 143(4)(a) in The Border Security Force Rules, 1969