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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(4) in The Armed Forces Tribunal (Practice) Rules, 2009

(4)The officer supervising the inspection, may at any time prohibit further inspection, if in his opinion any of the records are likely to be damaged in the process of inspection or the person inspecting the records has violated or attempted to violate the provisions of these rules and shall immediately make a report about the matter to the Registrar and shall make entry to that effect in column (8) of the Inspection Register and seek further orders of the Registrar, thereof. __________