26. AMENDMENT TO THE ARMED FORCE TRIBUNAL ACT, 2007
In section 9A of the Armed Force Tribunal Act, 2007, for the words and figures "Part XIV of Chapter VI of the FinanceAct, 2017, shall be governed by the provisions of the Amendment section 184 of that Act", the words and figures "the Tribunal Reforms Act, 2021, shall be governed by the provisions of Chapter II of the said Act" shall be substituted.
