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[Cites 0, Cited by 0] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(2) in The Armed Forces Tribunal (Practice) Rules, 2009

(2)If the free copy of the order is delivered by hand to parties or their legal practitioner, the officer-in-charge shall obtain acknowledgement thereof in the relevant column in the Register of Free Copies. __________