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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(5) in The Indo-Tibetan Border Police Force Act, 1992

(5)If the accused does so plead, the Court, shall record the plea and proceed with the trial and it shall, before giving its finding on the charge, find whether or not the accused has complied with the conditions of the pardon, and, if it finds that he has so complied, it shall give a verdict of not guilty.