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[Cites 0, Cited by 1] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Armed Forces Tribunal Act, 2007

(3)An appeal shall be treated as pending until any application for leave to appeal is disposed of and if leave to appeal is granted, until the appeal is disposed of; and an application for leave to appeal shall be treated as disposed of at the expiration of the time within which it might have been made, but it is not made within that time.