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Union of India - Section

Section 66 in The Armed Forces Tribunal (Practice) Rules, 2009

66. Notifying registration and cancellation of clerks.

—The registration of a clerk or cancellation under rule 27 of the AFT (Procedure) Rules, 2008, shall be notified on the notice board of the Tribunal and a copy shall be sent to the legal practitioners, Bar Association. __________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.