Section 34(2)(b) in The Armed Forces Tribunal Act, 2007

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(b) in The Armed Forces Tribunal Act, 2007

(b)the Tribunal may, on receipt of such records, proceed to deal with such suit, or other proceeding, so far as may be, in the same manner as in the case of an application made under sub-section (2) of section 14, from the stage which was reached before such transfer or from any earlier stage or de novo as the Tribunal may deem fit.

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Union of India - Subsection

Section 34(2)(b) in The Armed Forces Tribunal Act, 2007