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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Armed Forces Tribunal (Procedure) Rules, 2008

(3)Where an application is filed by an agent, documents authorizing him to act as such shall also be appended to the application: Provided that where an application is filed by a legal practitioner, it shall be accompanied by a duly executed “ Vakalatnama ”. ___________