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 68] [Entire Act] Union of India - Subsection Section 68(1) in The National Security Guard Rules, 1987 (1)When the court and the Judge Attorney (if any) have been sworn, the charge will be read to the accused and shall be asked whether he pleads guilty or not guilty to the charge or charges.
