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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(4) in The National Security Guard Rules, 1987

(4)
(a)In the case of a plea of guilty under rule 76, a Court shall not accept the plea unless the convening officer concurs and it is satisfied of the justice of such course.
(b)The concurrence of the convening officer may be signified by the prosecutor.