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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3)(c) in The Air Force Rules, 1969

(c)If from the statement of the accused, or from the summary 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 record its opinion and proceed with the trial as on a plea of "not guilty"; otherwise the Court shall, subject to rule 71, record a finding of "guilty" on the charge;