Section 131 in The Armed Forces Tribunal (Practice) Rules, 2009
131. Manner of service of order or notice issued by the Supreme Court.
Service of orders or notices on respondents ordered by the Supreme Court in an appeal or application pending before that Court shall be effected in the manner provided by the Supreme Court Rules, 1966 as amended from time to time. __________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
