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 75(3)] [Section 75] [Entire Act] Union of India - Subsection Section 75(3)(a) in The National Security Guard Rules, 1987 (a)the Court is not satisfied that the accused understands the nature of the charge or the effect of his plea; or