Section 139(4)(a) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 139(4)(a) in The National Security Guard Rules, 1987

(a)If from the statement of the accused or from the record of evidence, or otherwise it appears to the Court that the accused did not understand the effect of his plea of "guilty" the Court shall alter the record and enter a plea of "Not Guilty", and proceed with the trial accordingly.

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Union of India - Subsection

Section 139(4)(a) in The National Security Guard Rules, 1987