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 54] [Entire Act] Union of India - Subsection Section 54(2) in The Armed Forces Tribunal (Practice) Rules, 2009 (2)The parties to any case or their legal practitioner may be allowed to inspect the record of the case on making an application in writing to the Registrar.
