Section 10 in The Armed Forces Tribunal (Procedure) Rules, 2008
10. Plural remedies. An application shall be based upon a single cause of action and may seek one or more relief, provided that they are consequential to one another. ___________(1) Vide S.R.O. 26(E), dated 17th September, 2008, published in the Gazette of India, Extra., Pt. II, Sec. IV, dated 17th September, 2008.
