Section 121(2) in The Armed Forces Tribunal (Practice) Rules, 2009
(2)When the copy is so made, it shall be compared by the Officer-in-charge of the copying branch with the document of which the copy is made, aided by another official in the copying branch and he shall, after satisfying himself that the copy is prepared faithfully, and legibly reproduces the document desired, append a certificate as under and affix his initials: Certified that this is a true and accurate copy of the document or order as in the case file (O.A./R.A./T.A./C.A./M.A./A.T No. .....................20......) and that all the matters appearing therein have been legibly and faithfully copied with no modifications.
