Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114] [Entire Act] Union of India - Subsection Section 114(4) in The Armed Forces Tribunal (Practice) Rules, 2009 (4)On removal of defects within three days, the application shall be deemed to have been made on the date of the application. __________
