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 1] [Section 15] [Entire Act] Union of India - Subsection Section 15(2) in The Armed Forces Tribunal Act, 2007 (2)Any person aggrieved by an order, decision, finding or sentence passed by a Court-Martial may prefer an appeal in such form, manner and within such time as may be prescribed.
