Section 5(3)(c) in The Armed Forces Tribunal Act, 2007

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Union of India - Subsection

Section 5(3)(c) in The Armed Forces Tribunal Act, 2007

(c)may, for the purpose of securing that any case or cases, which having regard to the nature of the questions involved, requires or require, in his opinion, or under the rules made under this Act, to be decided by a Bench composed of more than two Members, issue such general or special orders, as he may deem fit:

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Union of India - Subsection

Section 5(3)(c) in The Armed Forces Tribunal Act, 2007