Section 25 in The Armed Forces Tribunal (Practice) Rules, 2009
25. Steps for issue of fresh notice.
(1)If any notice is returned unserved under the circumstances not specified in sub-rules (2) and (3) of rule 24, the facts and the reason therefor shall be notified immediately on the notice board of the Registry.(2)the applicant or his legal practitioner shall within seven days from the date of such notice take steps for service of fresh notice. ___________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
