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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(i) in The Armed Forces Tribunal (Procedure) Rules, 2008

(i)The application under sub-rule (1) shall be presented in triplicate in the following two compilations:—(a) Compilation No 1. – application along with an attested true copy of the impugned order against which the application is filed;