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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(i) in The Armed Forces Tribunal (Practice) Rules, 2009

(i)File “A” shall consist of two separate parts, i.e., Part I and Part II. Part I shall contain the order sheet and orders annexed thereto and Part II shall contain the application with annexures, reply with annexures and rejoinder with annexures and arrange as far as possible consecutively in the order of the parties.(ii) File “B” shall contain the duplicate copy of the papers as in File “A”.