Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Union of India - Subsection Section 26(6) in The Armed Forces Tribunal (Procedure) Rules, 2008 (6)The certificate for the hearing shall be signed by the Registrar and the payment shall be made by the Government on production of the said certificate. ___________
