Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] Union of India - Subsection Section 78(5) in The Border Security Force Rules, 1969 (5)When a Court is satisfied that it can properly accept a plea of guilty under either sub-rule (1) or sub-rule (2) of rule 77, it shall record a finding of guilty in respect thereof.
