Section 128 in The Armed Forces Tribunal (Practice) Rules, 2009
128. Time for furnishing free copies.
(1) The Judicial Branch of the Registry shall issue free copies of the order to the parties or their legal practitioners as provided under rule 23 of the AFT (Procedure) Rules, 2008, as far as possible within seven days from the date of pronouncement of the order,(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. __________(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.
