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[Cites 0, Cited by 1] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(f) in The Armed Forces Tribunal Act, 2007

(f)the form in which an application may be made under sub-section (2) of section 14, the documents and other evidence by which such application shall be accompanied and the fee payable in respect of the filing of such application or for the service of execution of processes;