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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(3) in The Armed Forces Tribunal (Practice) Rules, 2009

(3)Corrections, if any, pointed out by the witness may, if the Bench is satisfied, be carried out and duly initialled and in case corrections pointed out by witness are not accepted by the Bench, a note to the effect be appended at the bottom of the deposition. __________