Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] Union of India - Subsection Section 31(x) in The Armed Forces Tribunal (Procedure) Rules, 2008 (x)to receive application within ninety days from the date of death for substitution of legal representatives of the deceased parties during the pendency of the application;
