Section 93 in The Armed Forces Tribunal (Practice) Rules, 2009
93. Taking of specimen handwriting, signature, etc.
The Commissioner may, if necessary, take specimen of the handwriting, signature or fingerprint of any witness examined before 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.
