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[Cites 0, Cited by 0] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(5) in The Armed Forces Tribunal (Practice) Rules, 2009

(5)The officer authorised to issue the copy shall affix his signature below the endorsement and cause to affix the seal of the Tribunal on all pages of the copy and also initial wherever there are corrections. __________