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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Armed Forces Tribunal (Procedure) Rules, 2008

(2)Where notice issued by the Tribunal is served by the party himself by ‘hand delivery' (dasti), he shall file with the Registry of the Tribunal, the acknowledgment, together with an affidavit of service.