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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4)(c) in The Armed Forces Tribunal Act, 2007

(c)there was a material irregularity in the course of the trial resulting in miscarriage of justice, but, in any other case, may dismiss the appeal where the Tribunal considers that no miscarriage of justice is likely to be caused or has actually resulted to the appellant: