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 55] [Entire Act] Union of India - Subsection Section 55(3) in The Armed Forces Tribunal (Practice) Rules, 2009 (3)Inspection of records of a pending case shall not ordinarily be permitted on the date fixed for hearing of the case or on the preceding day. __________
