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Union of India - Section

Section 5 in The Armed Forces Tribunal (Practice) Rules, 2009

5. Attestation.

—(1) The attestation contemplated in sub-rule (2) of rule 9 of the AFT (Procedure) Rules, 2008, shall be made at the end of the document in the form given below: “This Annexure..................... is the true copy of the original document.(Signature) Name and Designation of the Attestor with date”.
(2)Sub-rule (1) above shall also govern production of photocopies of the documents, provided they are clear and legible. ___________
(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.