(1)An accused who has pleaded not guilty may at any time before the court closes to deliberate on its finding withdraw his plea of not guilty and enter a plea of guilty (including a plea of guilty under rule 86) and in such case the court shall, if it is satisfied that it can accept the accused's changed plea under these rules, record a finding in accordance with the accused's changed plea and so far as is necessary proceed as directed by rule 88.
