Section 16(4) in The Armed Forces Tribunal (Practice) Rules, 2009
(4)If the party or its legal practitioner rectifies the defects and submits the application or pleadings within the time granted, the Registrar on being satisfied, may order for its registration or acceptance and numbering as provided in sub-rule (2) of the rule 5 of the AFT (Procedure) Rules, 2008.
