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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Armed Forces Tribunal (Practice) Rules, 2009

(2)When all or any of the respondent(s) fail to file reply statement in the form, manner and within the time as provided under rule 12 of the AFT (Procedure) Rules, 2008, the case shall be deemed to be ready for hearing and included in the ready list for final hearing. ___________