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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Armed Forces Tribunal (Practice) Rules, 2009

(1)The Registry shall prepare for each category of cases, a separate list called “Warning list” consisting of such number of cases as may be sufficient in the opinion of the Registrar, for being posted for hearing for a period of two weeks.