Section 127 in The Armed Forces Tribunal (Practice) Rules, 2009
127. Certifying on free copies.
Every free copy issued to a party or his legal practitioner in accordance with the rules shall be certified to be True Copy and shall be superscribed FREE COPY UNDER RULE 23 of AFT (PROCEDURE) RULES, 2008 with a rubber stamp and signed by the officer authorised in that behalf and he shall also cause to enter the date and other details furnishing of such free copy in the Register of Free Copies in Register No. XI. __________(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.
