Section 144(4)(a) in The Indo-Tibetan Border Police Force Rules, 1994

[Cites 0, Cited by 0] [Section 144(4)] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(4)(a) in The Indo-Tibetan Border Police Force Rules, 1994

(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 144(4)(a) in The Indo-Tibetan Border Police Force Rules, 1994