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[Cites 0, Cited by 0] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(2) in The Indo-Tibetan Border Police Force Rules, 1994

(2)When a Court has accepted a plea of guilty made under rule 80 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.