Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] Union of India - Subsection Section 12(6) in The Armed Forces Tribunal (Procedure) Rules, 2008 (6)The Tribunal may permit the parties to amend the pleadings in the same manner as provided under Order 6, rule 17 of the Code of Civil Procedure, 1908 (5 of 1908).
