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 145] [Entire Act] Union of India - Subsection Section 145(2) in The Armed Forces Tribunal (Practice) Rules, 2009 (2)Compliance with such orders or directions issued by the Chairperson from time to time shall be deemed to be due compliance of the provisions of the relevant rules. __________
