Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(7) in The Armed Forces Tribunal (Procedure) Rules, 2008

(7)An officer acquainted with the facts of the case but not below the rank of Commissioned Officer or a Group ‘A' Officer or a Desk Officer in any Ministry or Department of the Union of India may verify the pleadings and other documents to be filed for and on behalf of the Union of India before the Tribunal. ___________