Section 125 in The Armed Forces Tribunal (Practice) Rules, 2009
125. Intimation of rejection.
If for any reason, the copy application is rejected, due intimation shall be given to the applicant and the refundable amount if any, returned to him. __________(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.
