Section 110 in The Armed Forces Tribunal (Practice) Rules, 2009
110. Right of the party to obtain certified copy.
A party to an application or appeal or his legal practitioner shall be entitled to obtain certified copy of the record, proceeding or original document filed in case on payment of fee specified under these rules. __________(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.
