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 101] [Entire Act] Union of India - Subsection Section 101(1) in The Armed Forces Tribunal (Practice) Rules, 2009 (1)The Tribunal Officer shall immediately on pronouncement of the order, transmit it with the case file to the Principal Registrar or Registrar as the case may be.
