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[Cites 0, Cited by 8] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Armed Forces Tribunal Act, 2007

(2)Subject to the other provisions of this Act, a person aggrieved by an order pertaining to any service matter may make an application to the Tribunal in such form and accompanied by such documents or other evidence and on payment of such fee as may be prescribed.