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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(5) in The Army Rules, 1954

(5)If from the statement of the accused or from the summary [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ] 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.