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 8] [Entire Act] Union of India - Subsection Section 8(6) in The Armed Forces Tribunal (Procedure) Rules, 2008 (6)Every interlineations, erasure or correction in any application shall be initialled by the applicant or his agent/legal practitioner presenting it.
