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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(a) in The Armed Forces Tribunal Act, 2007

(a)if a final order has been made by the Central Government or other authority or offices or other person competent to pass such order under the said Acts, rules and regulations, rejecting any petition preferred or representation made by such person;