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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(2) in The National Security Guard Rules, 1987

(2)When a Court has accepted a plea of guilty made under rule 75 the confirming authority may confirm its finding notwithstanding that the Court has accepted the plea without the concurrence of the convening officer, if in the opinion of the confirming authority it is in the interest of justice to do so.