Section 84 in The Armed Forces Tribunal (Practice) Rules, 2009
84. Examination in camera.
The Tribunal may in its discretion examine any witness in camera and may also hold the entire or part of the proceedings in camera depending upon the sensitivity of the case. __________(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.
