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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(3) in The Armed Forces Tribunal (Practice) Rules, 2009

(3)The summons for production of documents in the custody of a public officer other than a Court shall be in Form No. 18 and shall be addressed to the concerned Head of the Department or such other authority as may be specified by the Tribunal. the attestor with date.” __________