Section 21(2)(b) in The Armed Forces Tribunal Act, 2007

[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(b) in The Armed Forces Tribunal Act, 2007

(b)where no final order has been made by the Central Government or other authority or officer or other person competent to pass such order with regard to the petition preferred or representation made by such person, if a period of six months from the date on which such petition was preferred or representation was made has expired.

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Union of India - Subsection

Section 21(2)(b) in The Armed Forces Tribunal Act, 2007