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Union of India - Section

Section 118 in The Armed Forces Tribunal (Practice) Rules, 2009

118. Time-limit for issue of urgent or ordinary copy.

—Urgent copy shall be delivered to the applicant as far as possible within three days and ordinary copy within ten days from the date of the application. __________(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.